Industrial Disputes Act, 1947
33. Conditions of service, etc., to remain
unchanged under certain circumstances during pendency of proceedings
(1) During the pendency of any conciliation proceeding before a
conciliation officer or a Board or of any proceeding before 149[an
arbitrator or] a Labor Court or Tribunal or
National Tribunal in respect of an industrial dispute, no employer shall-
(a) in regard to any matter connected with the
dispute, alter, to the prejudice of the workmen concerned in such dispute, the
conditions of service applicable to them immediately before the commencement of
such proceeding; or
(b) for any misconduct connected with the
dispute, discharge or punish, whether by dismissal or otherwise, any workmen
concerned in such dispute, save with the express permission in writing of the
authority before which the proceeding is pending;
(2) During the pendency of any such proceeding in respect of an
industrial dispute, the employer may, in accordance with standing orders
applicable to a workman concerned in such dispute 149[or, where
there are no such standing orders, in accordance with the terms of the
contract, whether express or implied, between him and the workman]-
(a) alter, in regard to any matter not
connected with the dispute, the conditions of service applicable to that
workman immediately before the commencement of such proceeding; or
(b) for any misconduct not connected with the
dispute, discharge or punish, whether by dismissal or otherwise, that workman:
PROVIDED that no such workman shall be discharged or
dismissed, unless he has been paid wages for one month and an application has
been made by the employer to the authority before which the proceeding is
pending for approval of the action taken by the employer.
(3) Notwithstanding anything contained in sub-section (2) no
employer shall, during the pendency of any such proceeding in respect of an
industrial dispute, take any action against any protected workman concerned in
such dispute-
(a) by altering, to the prejudice of such
protected workman, the conditions of service applicable to him immediately
before the commencement of such proceeding; or
(b) by discharging or punishing, whether by
dismissal or otherwise, such protected workman, save with the express
permission in writing of the authority before which the proceeding is pending.
Explanation: For the purposes of this sub-section a
"protected workman" in relation to an establishment, means a workman
who, being 150[a member of the executive or other office bearer] of a
registered trade union connected with the establishment, is recognized as such
in accordance with rules made in this behalf.
(4) In every establishment, the number of workmen to be
recognized as protected workmen for the purposes of sub-section (3) shall be
one per cent of the total number of workmen employed therein subject to a
minimum number of five protected workmen and a maximum number of one hundred
protected workmen and for the aforesaid purpose, the appropriate government may
make rules providing for the distribution of such protected workmen among
various trade unions, if any, connected with the establishment and the manner
in which the workmen may be chosen and recognized as protected workmen.
(5) Where an employer makes an application to conciliation
officer , Board, 107[an arbitrator, a Labor Court, Tribunal or
National Tribunal under the proviso to sub-section (2) for approval of the
action taken by him, the authority concerned shall, without delay, hear such
application and pass, 102[within a period of three months from the
date of receipt of such application], such order in relation thereto as it
deems fit:]
145 [PROVIDED that where any such authority considers
it necessary or expedient so to do, it may, for reasons to be recorded in
writing, extend such period by such further periods as it may think fit:
PROVIDED FURTHER that no proceedings before any such authority
shall lapse merely on the ground that any period specified in this sub-section
had expired without such proceedings being completed.]