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Industrial Disputes Act, 1947 6. Courts of Inquiry (1) The appropriate government may, as occasion arises by notification in the Official Gazette, constitute a Court of Inquiry for inquiring into any matter appearing to be connected with or relevant to an industrial dispute. (2) A court may consist of one independent person or of such number of independent persons as the appropriate government may think fit and where a court consists of two or more members, one of them shall be appointed as the Chairman. (3) A court, having the prescribed quorum, may act not with standing the absence of the Chairman or any of its members or any vacancy in its number: PROVIDED that, if the appropriate government notifies the court that the services of the Chairman have ceased to be available, the court shall not act until a new Chairman has been appointed.    |
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