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

Illegal strikes and lock-outs.- (1) A strike or a lock-out shall be illegal if- (i) it is commenced or declared in contravention of Section 22 or Section 23; or (ii) it is continued in contravention of an order made under sub- section (3) of Section 10 4[or sub-section (4-A) of Section 10-A] (2) Where a strike or lock-out in pursuance of an industrial dispute has already commenced and is in existence at the time of the reference of the dispute to a Board, 5[an arbitrator,] 6[a Labour Court, Tribunal or National Tribunal], the continuance of such strike or lock-out shall not be deemed to be illegal, provided that such strike or lock-out was not at its commencement in contravention of the provisions of this Act or the continuance thereof was not prohibited under sub- section (3) of Sec.10 7[or sub- section 4(A) of Section 10-A]. (3) A lock-out declared in consequence of an illegal strike or a strike declared in consequence of an illegal lock-out shall not be deemed to be illegal.

‹ Prev All sections Next ›