Report No. 122

Forum for National Uniformity in Labour Adjudication

Contents
Chapter I	Introduction
	Introduction
Chapter II	Present Structure
	Present Structure (1)
	Present Structure (2)
	Present Structure (3)
Chapter III	Approach of the Bodies in the Past to this Question
	Approach of the Bodies in the Past to this Question
Chapter IV	Approach and Justification
	Approach and Justification
Chapter V	The Forum, its Format, Jurisdiction and Personnel Manning the Same
	The Forum, its Format, Jurisdiction and Personnel Manning the Same (1)
	The Forum, its Format, Jurisdiction and Personnel Manning the Same (2)
Appendix I	Law Commission of India Working Paper (Questionnaire) On Forum for National Uniformity in Labour Adjudication Questionnaire
	Introduction (2)
	Introduction (2)
Annexure	Questions
Appendix II	List of Industrial and Labour Laws
Appendix III	Part A and B
Part A	Labour Pendency in Supreme Court as on 1st October, 1987 Under Article 136
Part B	Number of Regular Hearing of Non-Constitutional Labour Matters Pending in Supreme Court as on 1-1-1986-Age-Wise
Appendix IV	Statement in Reply to Parts. (A) & (B) of the Lok Sabha Unstarred Question No. 1793 for 18-11-1987
Statement 1	Pendency of cases in the High Courts arranged in descending orde
Appendix V	Statement of Cases Under the Labour Laws Pending in High Courts from 1977 to 1985 122.45
Annexure to Appendix IV	List of Labour Laws Indicating the Provisions Regarding Settlement of Disputes and Appellate Authorities
Appendix VI	List of Labour Laws Indicating the Provisions Regarding Settlement of Disputes and Appellate Authorities