Industrial Disputes Act, 1947

23. General prohibition of strikes and Lockouts

No workman who is employed in any industrial establishment shall go on strike in breach of contract and no employer of any such workman shall declare a lock-out-

(a) during the pendency of conciliation proceedings before a Board and seven days after the conclusion of such proceedings;

(b) during the pendency of proceedings before ¹²²[a Labor Court , Tribunal or National Tribunal] and two months, after the conclusion of such proceedings; ¹²³[* * *]

¹⁰⁷ [(bb) during the pendency of arbitration proceedings before an arbitrator and two months after the conclusion of such proceedings, where a notification has been issued under sub-section (3A) of section l0A; or]

(c) during any period in which a settlement or award is in operation, in respect of any of the matters covered by the settlement or award.

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