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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:-



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