Industrial Disputes Act, 1947

THE THIRD SCHEDULE : Matters with in The Jurisdiction of Industrial Tribunals

(Section 7A)

1. Wages, including the period and mode of payment;

2. Compensatory and other allowances;

3. Hours of work and rest intervals;

4. Leave with wages and holidays;

5. Bonus, profit sharing, provident fund and gratuity;

6. Shift working otherwise than in accordance with standing orders;

7. Classification by grades;

8. Rules of discipline;

9. Rationalization;

10. Retrenchment of workmen and closure of establishment; and

11. Any other matter that may be prescribed.

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