Industrial Disputes Act, 1947

33A. Special provision for adjudication as to whether conditions of service, etc, changed during pendency of proceedings

Where an employer contravenes the provisions of section 33 during the pendency of proceedings ¹⁰²[before a conciliation officer, Board, an arbitrator, Labor Court, Tribunal or National Tribunal] any employee aggrieved by such contravention, may make a complaint in writing ¹⁵²[in the prescribed manner-

(a) to such conciliation officer or Board, and the conciliation officer or Board shall take such complaint into account in mediating in, and promoting the settlement of, such industrial dispute; and

(b) to such arbitrator, Labor Court, Tribunal or National Tribunal and on receipt of such complaint, the arbitrator, Labor Court, Tribunal or National Tribunal, as the case may be, shall adjudicate upon the complaint as if it were a dispute referred to or pending before it, in accordance with the provisions of this Act and shall submit his or its award to the appropriate government and the provisions of this Act shall apply accordingly.]

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