Section 21 — Certain matters to be kept confidential.- There shall not be included in any report or award under this Act any informat

Certain matters to be kept confidential.- There shall not be included in any report or award under this Act any information obtained by a conciliation officer, Board, Court, 6[Labour Court, Tribunal, National Tribunal or an arbitrator], in the course of any investigation or inquiry as to a trade union or as to any individual business (whether carried on by a person, firm or company) which is not available otherwise than through the evidence given before such officer, Board, Court, 7[Labour Court, Tribunal, National Tribunal or an arbitrator], if the trade union, person, firm or company in question has made a request in writing to the conciliation officer, Board, Court 8[Labour Court, Tribunal, National Tribunal, or arbitrator] as the case may be, that such 1 Inserted by Act 36 of 1964 2 Subs. by Act 36 of 1956 (w.e.f. 10.3.1957) 3 Subs. by Act 36 of 1956 (w.e.f. 10.3.1957) 4 Subs. by Act 36 of 1956 (w.e.f. 10.3.1957) 5 Subs. by Act 18 of 1952 6 Substituted for words “or Tribunal” by the Industries Disputes (Amendment and Miscellaneous Provisions) Act 36 of 1956 w.e.f. 10-3-1957. 7 Subs. by Act 36 of 1956 (w.e.f. 10.3.1957) 8 Subs. by Act 36 of 1956 (w.e.f. 10.3.1957) 24 The Industrial Disputes Act, 1947 Sec. 22 information shall be treated as confidential; nor shall such conciliation officer or any individual member of the Board, 1[or Court or the presiding officer of the Labour Court, Tribunal or National Tribunal or the arbitrator] or any person present at or concerned in the proceedings disclose any such information without the consent in writing of the secretary of the trade union or the person, firm or company in question, as the case may be: Provided that nothing contained in this section shall apply to a disclosure of any such information for the purposes of a prosecution under Section 193 of the Indian Penal Code (45 of 1860). CHAPTER-V STRIKES AND LOCK-OUTS 22. Prohibition of strikes and lock-outs.- (1) No person employed in a public utility service shall go on strike in breach of contract- (a) without giving to the employer notice of strike, as hereinafter provided, within six weeks before striking; or (b) within fourteen days of giving such notice; or (c) before the expiry of the date of strike specified in any such notice as aforesaid; or (d) during the pendency of any conciliation proceedings before a conciliation officer and seven days after the conclusion of such proceedings. (2) No employer carrying on any public utility service shall lock-out any of his workmen- (a) without giving them notice of lock-out as hereinafter provided, within six weeks before locking-out; or (b) within fourteen days of giving such notice; or (c) before the expiry of the date of lock-out specified in any such notice as aforesaid; or (d) during the pendency of any conciliation proceedings before a conciliation officer and seven days after the conclusion of such proceedings. (3) The notice of lock-out or strike under this section shall not be necessary where there is already in existence a strike or, as the case may be, lock-out in the public utility service, but the employer shall send intimation of such lock-out or strike on the day on which it is declared, to such authority as may be specified by the appropriate Government either generally or for a particular area or for a particular class of public utility services. (4) The notice of strike referred to in sub-section (1) shall be given by such number of persons to such person or persons and in such manner as may be prescribed. (5) The notice of lock-out referred to in sub-section (2) shall be given in such manner as may be prescribed. (6) If on any day an employer receives from any person employed by him any such notices as are referred to in sub-section (1) or gives to any persons employed by him any such notices as are referred to in sub-section (2), he shall within five days thereof report to the appropriate Government or to such authority as that Government may prescribe, the number of such notices received or given on that day. 1 Subs. by Act 36 of 1956 (w.e.f. 10.3.1957) Sec. 25A The Industrial Disputes Act, 1947 25

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