Industrial Disputes Act, 1947 | Bare Acts | Law Library

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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Sections

Preliminary

1

2

2A

Chapter II

Authorities Under This Act

3

4

5

6

7

7A

7B

7C

8

9

Chapter IIA

Notice Of Change

9A

9B

Chapter III

Reference Of Disputes To Boards, Courts Or Tribunals

10

10A

Chapter IV

Procedure, Powers And Duties Of Authorities

11

11A

12

13

14

15

16

17

17A

17B

18

19

20

21

Chapter V

Strikes And Lock-Outs

22

23

24

25

Chapter VA

Lay-Off And Retrenchment

25A

25B

25C

25D

25E

25F

25FF

25FFA

25FFF

25G

25H

25-I

25J

Chapter VB

Special Provisions Relating To Lay-Off, Retrenchment And Closure In Certain Establishments

25K

25L

25M

25N

25-O

25P

25Q

25R

25S

Chapter VC

Unfair Labour Practices

25T

25U

Chapter VI

Penalties

26