Industrial Disputes Act, 1947
| Contents |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions |
| 2A |
Dismissal, etc., of an individual workman to be deemed to be an industrial dispute |
| Chapter II |
Authorities Under This Act |
| 3 |
Works Committee |
| 4 |
Conciliation officers |
| 5 |
Boards of Conciliation |
| 6 |
Courts of Inquiry |
| 7 |
Labor Courts |
| 7A |
Tribunals |
| 7B |
National Tribunals |
| 7C |
Disqualifications for the presiding officers of Labor Courts, Tribunals and National Tribunals |
| 8 |
Filling of vacancies |
| 9 |
Finality of orders constituting Boards, etc. |
| Chapter IIA |
Notice Of Change |
| 9A |
Notice of change |
| 9B |
Power of government to exempt |
| Chapter III |
Reference Of Disputes
To Boards, Courts Or Tribunals |
| 10 |
Reference of disputes to Boards, courts or Tribunals |
| 10A |
Voluntary reference of disputes to arbitration |
| Chapter IV |
Procedure, Powers
And Duties Of Authorities |
| 11 |
Procedure and powers of conciliation officers, Board, courts and Tribunals and National Tribunals |
| 11A |
Powers of Labor Court Tribunal, and National Tribunal to give appropriate relief in case of discharge or dismissal of workmen |
| 12 |
Duties of conciliation officers |
| 13 |
Duties of Board |
| 14 |
Duties of courts |
| 15 |
Duties of Labor Courts, Tribunals and National Tribunals |
| 16 |
Form of report or award |
| 17 |
Publication of report and award |
| 17A |
Commencement of the award |
| 17B |
Payment of full wages to workman pending proceedings in higher courts |
| 18 |
Persons on whom settlements and awards are binding |
| 19 |
Period of operation of settlements and awards |
| 20 |
Commencement and conclusion of proceedings |
| 21 |
Certain matters to be kept confidential |
| Chapter V |
Strikes And Lock-Outs |
| 22 |
Prohibition of strikes and Lockouts |
| 23 |
General prohibition of strikes and Lockouts |
| 24 |
Il-legal strikes and Lockouts |
| 25 |
Prohibition of financial aid to illegal strikes and Lockouts |
| Chapter VA |
Lay-Off And Retrenchment |
| 25A |
Application of sections 25C to 25E |
| 25B |
Definition of continuous serviceDefinition of continuous service |
| 25C |
Right of workmen laid-off for compensation |
| 25D |
Duty of an employer to maintain muster rolls of workmen |
| 25E |
Workmen not entitled to compensation in certain cases |
| 25F |
Conditions precedent to retrenchment of workmen |
| 25FF |
Compensation to workmen in case of transfer of undertakings |
| 25FFA |
Sixty days' notice to be given of intention to close down any undertaking |
| 25FFF |
Compensation to workmen in case of closing down of undertakings |
| 25G |
Procedure for retrenchment |
| 25H |
Re-employment of retrenched workmen |
| 25-I |
Recovery of moneys due from employers under this Chapter |
| 25J |
Effect of laws inconsistent with this Chapter |
| Chapter VB |
Special Provisions
Relating To Lay-Off, Retrenchment And Closure In Certain Establishments |
| 25K |
Application of Chapter V-B |
| 25L |
Definitions |
| 25M |
Prohibition of lay-off |
| 25N |
Conditions precedent to retrenchment of workmen |
| 25-O |
Procedure for closing down an undertaking |
| 25P |
Special provision as to restarting of undertakings closed down before commencement of the Industrial Disputes (Amendment) Act, 1976 |
| 25Q |
Penalty for lay-off and retrenchment without previous permission |
| 25R |
Penalty for closure |
| 25S |
Certain provisions of Chapter V-A to apply to an industrial establishment to which this Chapter applies |
| Chapter VC |
Unfair Labour
Practices |
| 25T |
Prohibition of unfair labor practice |
| 25U |
Penalty for committing unfair labor practices |
| Chapter VI |
Penalties |
| 26 |
Penalty for illegal strikes and Lockouts |
| 27 |
Penalty for instigation, etc. |
| 28 |
Penalty for giving financial aid to illegal strikes and Lockouts |
| 29 |
Penalty for breach of settlement or award |
| 30 |
Penalty for disclosing Confidential information |
| 30A |
Penalty for closure without notice |
| 31 |
Penalty for other offences |
| Chapter VII |
Miscellaneous |
| 32 |
Offence by companies, etc. |
| 33 |
Conditions of service, etc., to remain unchanged under certain circumstances during pendency of proceedings |
| 33A |
Special provision for adjudication as to whether conditions of service, etc, changed during pendency of proceedings |
| 33B |
Power to transfer certain proceedings |
| 33C |
Recovery of money due from an employer |
| 34 |
Cognizance of offences |
| 35 |
Protection of persons |
| 36 |
Representation of parties |
| 36A |
Power to remove difficulties |
| 36B |
Power to exempt |
| 37 |
Protection of action taken under the Act |
| 38 |
Power to make rules |
| 39 |
Delegation of powers |
| 40 |
Power to amend Schedules |
| The First Schedule |
Industries Which May Be Declared To Be Public Utility Services Under Sub-Clause (Vi) Of Clause (N) Of Section 2 |
| The Second Schedule |
Matters Within The Jurisdiction Of Labour Courts |
| The Third Schedule |
Matters Within The Jurisdiction Of Industrial Tribunals |
| The Fourth Schedule |
Conditions Of Service For Change Of Which Notice Is To Be Given |
| The Fifth Schedule |
Unfair Labour Practices |
| |
Foot Notes |
[Act No. 14 of Year 1947 dated 11th. March, 1947]
An Act to make provision for the investigation and settlement of industrial disputes, and for certain other purposes
WHEREAS it is expedient to make provision for the investigation and settlement of industrial disputes, and for certain other purposes hereinafter appearing:
It is hereby enacted as follows:-
