Acts › Industrial Disputes Act, 1947Industrial Disputes Act, 1947 101 sections.
Open in Lexace · Ask the AI Section 1 — To interfere with, restrain from, or coerce, workmen in the exercise of their right to organise, form, join or assist a Section 2 — Definitions.- In this Act, unless there is anything repugnant in the subject or context,- (a) “appropriate Government” m Section 3 — Works Committee:- (1) In the case of any industrial establishment in which one hundred or more workmen are employed or h Section 4 — Station ................... Section 5 — Board of Conciliation:-(1) The appropriate Government may as occasion arises by notification in the Official Gazette, co Section 6 — General remarks, if any Section 7A — Tribunals.- (1) The appropriate Government may, by notification in the Official Gazette, constitute one or more Industri Section 7C — Disqualifications for the presiding officers of Labour Courts, Tribunals and National Tribunals.- No person shall be app Section 7 — For the purposes of making an enquiry under these rules the Chairman or member or members, as the case may be, shall hav Section 7B — National Tribunals.- (1) The Central Government may, by notification in the Official Gazette, constitute one or more Nat Section 8 — Attestation of the Arbitration Agreement:-The arbitration agreement shall be signed: Section 9A — Notice of change.- No employer, who purposes to effect any change in the conditions of service applicable to any workman Section 9 — Finality of orders constituting Boards, etc.- (1) No order of the Appropriate Government or of the Central Government ap Section 9B — Power of Government to exempt.- Where the appropriate Government is of opinion that the application of the provisions of Section 9C — Setting up of Grievance Settlement Authorities and reference of certain individual disputes to such authorities.- (1) Th Section 10 — Reference of disputes to Boards, Courts or Tribunals.- (1) 1[Where the appropriate Government is of opinion that any ind Section 11 — Any increases or reduction (other than casual) in the number of persons employed or to be employed in any occupation or Section 12 — Duties of conciliation officers:- (1) Where any industrial dispute exists or is apprehended, the conciliation officer ma Section 13 — Duties of Board:- (1) Where a dispute has been referred to a Board under this Act, it shall be the duty of the Board to Section 14 — Duties of Courts:- A Court shall inquire into the matters referred to it and report thereon to the appropriate Governmen Section 15 — Evidence:-A Board, Court, Labour Court, Tribunal or National Tribunal or an arbitrator may accept, admit or call for evi Section 16 — Form of Report or Award:- (1) The report of a Board or Court shall be in writing and shall be signed by all the members Section 17 — Publication of reports and awards:- (1) Every report of a Board or Court together with any minute of dissent recorded th Section 17A — Commencement of the award:- (1) An award (including an arbitration award) shall become enforceable on the expiry of thir Section 18 — Persons on whom settlements and awards are binding.- 2[(1) A settlement arrived at by agreement between the employer and Section 19 — Period of operation of settlements and awards.- (1) A settlement 3[***] 3[***] shall come into operation on such date as Section 20 — Commencement and conclusion of proceedings.- (1) A conciliation proceeding shall be deemed to have commenced on the date Section 21 — Certain matters to be kept confidential.- There shall not be included in any report or award under this Act any informat Section 22 — Board, Court, Labour Court, Tribunal, National Tribunal or Arbitrator may proceed ex parte:-If without sufficient cause Section 23 — Power of entry and inspection:-A Board, or Court, or any member thereof, or a Conciliation Officer, a Labour Court, Trib Section 24 — Illegal strikes and lock-outs.- (1) A strike or a lock-out shall be illegal if- (i) it is commenced or declared in contr Section 25G — Procedure for retrenchment.- Where any workman in an industrial establishment, who is a citizen of India, is to be retre Section 25E — Workmen not entitled to compensation in certain cases.- No compensation shall be paid to a workman who has been laid off Section 25T — Prohibition of Unfair Labour Practice.- No employer or workman or a trade union, whether registered under the Trade Unio Section 25H — Re-employment of retrenched workmen.- Where any workmen are retrenched and the employer proposes to take into his employ Section 25A — Application of Sections 25-C to 25-E.- (1) Sections 25-C to 25-E inclusive 9[shall not apply to industrial establishment Section 25K — Application of Chapter V-B.- (1) The provisions of this Chapter shall apply to an industrial establishment (not being an Section 25P — Special provisions as to restarting of undertakings closed down before commencement of the Industrial Disputes (Amendmen Section 25J — Effect of laws inconsistent with this Chapter.- (1) The provisions of this Chapter shall have effect notwithstanding any Section 25R — Penalty for closure.- (1) Any employer who closes down an undertaking without complying with the provisions of sub-secti Section 25Q — Penalty for lay-off and retrenchment without previous permission.-Any employer who contravenes the provisions of Section Section 25 — Any other relevant factors with details thereof Section 25U — Penalty for committing unfair labour practices.- Any person who commits any unfair labour practice shall be punishable w Section 25S — Certain provisions of Chapter V-A to apply to an industrial establishment to which this Chapter applies.- The provisions Section 25M — Prohibition of lay-off.- (1) No workman (other than a badli workman or a casual workman) whose name is borne on the must Section 25L — Definitions.- For the purposes of this Chapter,- (a) “industrial establishment” means- (i) a factory as defined in claus Section 25D — Duty of an employer to maintain muster rolls of workmen.- Notwithstanding that workmen in any industrial establishment h Section 26 — Fees for copies of awards or other documents of Labour Court, Tribunal or National Tribunal:-2[(1) Fees for making a cop Section 27 — Decision by majority:-All questions arising for decision at any meeting of a Board or Court, save where the Court consis Section 28 — Penalty for giving financial aid to illegal strikes and lock-outs.- Any person who knowingly expends or applies any mone Section 29 — Right of representatives:-The representatives of the parties appearing before a Board, Court, Labour Court, Tribunal or Section 30 — Penalty for disclosing confidential information.- Any person who wilfully discloses any such information as is referred Section 31 — Travelling allowance:-The Chairman or a member of a Board or Court, or the Presiding Officer or an Assessor of a Labour Section 32 — Offences by companies, etc.- Where a person committing an offence under this Act is a company or other body corporate, o Section 33 — Expenses of witnesses:-Every person who is summoned and duly attends or otherwise appears as a witness before a Board, C Section 34 — Cognizance of offences- (1) No Court shall take cognizance of any offence punishable under this Act, or of the abetment Section 36 — Form of authority under section 36:-The authority in favour of a person or persons to represent a workman or group of wo Section 37 — Protection of action taken under the Act.- No suit, prosecution or other legal proceeding shall lie against any person f Section 38 — Power to make rules.- (1) The appropriate Government may, subject to the condition of previous publication, make rules f Section 39 — Number of members:-The number of members constituting the Committee shall be fixed so as to afford representation to the Section 40 — Representatives of employer:-Subject to the provisions of these rules, the representatives of the employer shall be nomi Section 41 — Consultation with trade unions:-(1) Where any workmen of an establishment are members of a registered trade union, the e Section 42 — Groups of workmen’s representatives:-On receipt of the information called for under rule 41, the employer shall provide Section 43 — Electoral constituencies:-Where under rule 42 the workmen‟s representatives are to be elected in two groups, the workmen Section 44 — Qualification of candidates for election:-Any workman of not less than 19 years of age and with a service of not less th Section 45 — Qualifications for voters:-All workmen, 3[***] who are not less than 18 years of age and who have put in not less than 6 Section 46 — Procedure for election:-(1) The employer shall fix a date as the closing date for receiving nominations from candidates Section 47 — Nomination of candidates for election:-(1) Every nomination shall be made on a nomination paper in form „G‟ copies of wh Section 48 — Scrutiny of nomination papers:-(1) On the day following the last day fixed for filing nomination papers, the nomination Section 49 — Voting in election:-(1) If the number of candidates who have been validly nominated is equal to the number of seats, the Section 50 — Arrangements for election:-The employer shall be responsible for all arrangements in connection with the election. Section 51 — Officers of the Committee:-(1) The Committee shall have among its office bearers a Chairman, a Vice-Chairman, a Secretar Section 52 — Term of office:-4[(1) The term of office of the representatives on the Committee other than a member chosen to fill a ca Section 54 — Power to co-opt:-The Committee shall have the right to co-opt in a consultative capacity persons employed in the establi Section 55 — Meetings:-(1) The Committee may meet as often as necessary but not less often than once in three months (a quarter) Section 56 — Facilities for meeting, etc.:-1[(1)] The employer shall provide accommodation for holding meetings of the Committee Section 57 — Dissolution of Works Committee:-The Central Government, or where the power under section 3 has been delegated to any off Section 58 — Memorandum of settlement:-(1) A settlement arrived at in the course of conciliation proceedings or otherwise, shall be i Section 59 — Complaints regarding change of conditions of service, etc.:- (1) Every complaint under section 33A of the Act shall be p Section 60 — Application under section 33:-(1) An employer intending to obtain the express permission in writing of the Conciliation Section 61 — Protected workmen:-(1) Every registered trade union connected with an industrial establishment, to which the Act applies Section 63 — Appointment of Commissioner:-Where it is necessary to appoint a Commissioner under sub-section (3) of section 33C of the Section 64 — Fees for the Commissioner, etc.:-(1) The Labour Court shall, after consultation with the parties, estimate the probable Section 65 — Time for submission of report:-(1) Every order for the issue of a Commission shall appoint a date, allowing sufficient t Section 66 — Local Investigation:-In any industrial dispute in which the Labour Court deems a local investigation to be requisite or Section 67 — Commissioner’s report:-(1) The Commissioner after such local inspection as he deems necessary and after reducing to writ Section 68 — Powers of Commissioner:-Any Commissioner appointed under these rules, may unless otherwise directed by the order of appo Section 69 — Summoning of witnesses, etc.:-(1) The provisions of the Code of Civil Procedure, 1908 (Act V of 1908) relating to the su Section 70 — Representation of parties before the Commissioner:-The parties to the industrial dispute shall appear before the Commiss Section 71 — Notice of strike:-(1) The notice of strike to be given by workmen in a public utility service shall be in Form L Section 72 — Notice of lock-out:-The notice of lock-out to be given by an employer carrying on a public utility service shall be in F Section 73 — Report of lock-out or strike:-The notice of lock-out or strike in a public utility service to be submitted by the employ Section 74 — Report of notice of strike or lock-out:-The report of notice of a strike or lock-out to be submitted by the employer und Section 75 — Register of settlements:-The Conciliation Officer shall file all settlements effected under this Act in respect of dispu Section 76C — Notice of, and application for permission for, closure:-(1) Notice under sub-section (1) of section 25-O of intended clo Section 76B — Notice of closure:-If an employer intends to close down an undertaking he shall give notice of such closure in Form Q to Section 76 — Notice of retrenchment:-If any employer desires to retrench any workman employed in his industrial establishment who has Section 77 — Maintenance of seniority list of workmen:-The employer shall prepare a list of all workmen in the particular category fr Section 78 — Re-employment of retrenched workmen:-(1) At least ten days before the date on which vacancies are to be filled, the empl Section 79 — Penalties:-Any breach of these rules shall be punishable with fine not exceeding fifty rupees. Section 80 — Repeal:-The Industrial Disputes (Central) Rules, 1947, are hereby repealed : Provided that any order made or action take Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.