Industrial Disputes (Central) Rules, 1957 | Rules | Law Library

Industrial Disputes (Central) Rules, 1957

Contents
Sections	Particulars
Preliminary
1	Title and application
2	Interpretation
Part I	Procedure For Reference Of Industrial Disputes To Boards Of Conciliation, Courts Of Enquiry, Labour Courts, Industrial, Tribunals Or National Tribunals
3	Application
4	Attestation of application
5	Notification of appointment of Board, court, Labor Court , Tribunal or National Tribunal
6	Notice to parties to nominate representatives
Part II	Arbitration Agreement
7	Arbitration agreement
8	Attestation of the arbitration agreement
8A	Notification regarding arbitration agreement by majority of each party
Part III	Powers, Procedure And Duties Of Conciliation Officers, Boards, Courts, Labour Courts, Tribunals, National Tribunal And Arbitrators
9	Conciliation proceedings in public utility service
10	Conciliation proceedings in non-public utility service
10A	Parties to submit statements
10B	Proceeding before the , Labor Court Tribunal or National Tribunal
11	The Conciliation Officer may hold a meeting
12	The Conciliation Officer shall conduct the proceedings
13	Place and time of hearing
14	Quorum for Boards and courts
15	Evidence
16	Administration of oath
17	Summons
18	Service of summons or notice
19	Description of parties in certain cases
20	Manner of service in the case of numerous persons as parties to a dispute
21	Procedure at the first sitting
22	Board, court, Labor Court, Tribunal, National Tribunal or arbitrator may proceed exparte
23	Power of entry and inspection
24	Power of Boards, courts, Labor Courts, Tribunals and National Tribunal
25	Assessors
26	Fees for copies of awards or other documents of Labor Court, Tribunal or National Tribunal
27	Decision by majority
28	Correction of errors
29	Right of representatives
30	Proceedings before a Board , court, Labor Court, Tribunal or National Tribunal
Part IV	Remuneration Of Chairman And Members Of Courts, Presiding Officers Of Labour Courts, Tribunals, And National Tribunals, Assessors And Witnesses
31	Traveling allowance
32	Fees
33	Expenses of witnesses
Part V	Notice Of Change
34	Notice of change
35	[Omitted vide Notification No. G.S.R. 402, dated 31st. March, 1960]
Part VI	Representation Of Parties
36	Form of authority under section 36
37	Parties bound by acts of representative
Part VII	Works Committee
38	Constitution
39	Number of members
40	Representatives of employer
41	Consultation with trade unions
42	Group of workmen's representatives
43	Electoral constituencies
45	Qualifications for voters
46	Procedure for election
47	Nomination of candidates for election
48	Scrutiny of nomination papers
48A	Withdrawal of candidates validly nominated
49	Voting in election
50	Arrangements for election
51	Officers of the Committee
52	Term of office
53	Vacancies
54	Power to co-opt
55	Meetings
56	Facilities for meeting, etc.
56A	Submission of returns
57	Dissolution of Works Committee
Part VIII	Miscellaneous
58	Memorandum of settlement
59	Complaints regarding change of conditions of service, etc.
60	Application under section 33
61	Protected workmen
62	Application for recovery of dues
63	Appointment of Commissioner
64	Fees for the Commissioner, etc.
65	Time for submission of report
66	Local investigation
67	Commissioner's report
68	Powers of Commissioner
69	Summoning of witnesses, etc.
70	Representation of parties before the Commissioner
70A	Preservation of records by the National Industrial Tribunals, Industrial Tribunals or Labor Courts
71	Notice of strike
72	Notice of lock-out
73	Report of lock- out or strike
74	Report of notice of strike or lock-out
75	Register of settlements
75A	Notice of lay-off
75B	Application for permission for lay-off under section 25M
76	Notice of retrenchment
76A	Notice of, and application for possession for retrenchment
76B	Notice of closure
76C	Notice of, and application for permission for, closure
77	Maintenance of seniority list of workmen
78	Re-employment of retrenched workmen
79	Penalties
80	Repeal
Schedule
Form A	Application For The Reference Of An Industrial Dispute To A Board Of Conciliation / Court Of Inquiry / Labour Court / Tribunal / National Tribunal
Form B	Notice To Parties To Nominate Representatives
Form C	Agreement Under Section 10a
Form D	Summons
Form E	Notice Of Chance Of Service Conditions Proposed By An Employer
Form F	Representation Of Parties
Form G	Nomination Paper
Form G1	Submission Of Returns
Form H	Memorandum Of Settlement
Form I	Complaints Regarding Change Of Conditions Of Service
Form J	Conditions Of Service, Etc. Pending Proceedings
Form K	Discharge, Dismissal, Etc. Pending Proceedings
Form K1	Recovery Of Moneys Due From Employer
Form K2	Recovery Of Moneys Due From Employer
Form K3	Recovery Of Dues
Form K4	Recovery Of Dues
Form L	Notice Of Strike To Be Given By Union / Workmen In Public Utility Service
Form M-B	Notice Of Lock-Out To Be Given By An Employer Carrying On A Public Utility Service
Form N	Report Of Strike Or Lock-Out In A Public Utility Service
Form-O	Register Of Settlements
Form-O1	Notice Of Commencement Of Lay-Off
Form-O2	Notice Of Termination Of Lay-Off
Form-O3	Application For Permission /To Continue Lay-Off In Establishments To Which Chapter V-B Applies
Form P	Notice Of Retrenchment Under Clause (C) Of Section 25f
Form PA	Notice For Permission For Retrenchment Under Section 25n (1)(B)
Form PB	[Omitted by the Amendment Rules of 1985, w.e.f. 1-1985]
Form Q	Notice Of Closure Under Section 25ffa
Form QA	Notice For Permission Of Closure Under Section 25-O (1)
Form QB	[Omitted by the Industrial Disputes (Amendment) Rules, 1985, w.e.f. 1st. June, 1985]
	Foot Notes

[SRO 770, dated 10th. March, 1957]

In exercise of the powers conferred by section 38 of the Industrial Disputes Act, 1947 (14 of 1947), the Central Government hereby makes the following Rules, the same having been previously published as required by sub-section (1) of the said section namely: -

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