Report No. 225

Amendment of Sections 7, 7a and 7b of Industrial Disputes Act, 1947 Making Advocates Eligible To Man Labour Court and Industrial Tribunal

Contents
I.	Introduction 9-10
II.	Sections 7, 7A and 7B of The Industrial Disputesact 1947
	Industrial Tribunals
	Section 4
	Section 5
	Section 7 -Labour Courts.
	Section 7A - Tribunals.
	Section 7B - National Tribunals.
III.	S. P. Sampath Kumar V. Union of India
IV.	Tribunals Which Advocates Can Man
V.	Conclusion and Recommendation