Report No. 58
Difference of opinion revealed in the replies
7.3. In regard to Question 8, we have received several replies from the members of the Bar and the Judiciary. These replies show a sharp difference of opinion. Some replies seem to favour the creation of a National Court of Industrial Disputes, while others desire that the Industrial Relations Commission, as recommended by the National Labour Commission, should be established, while some others would like the revival of the Labour Appellate Tribunal. The replies received from the different Government of the State1 as well as from the Union Government2 show a divergence of opinion. We may state that the reply from the Ministry of Labour,3 indicates that a comprehensive machinery including the creation of Industrial Relations Commission, as recommended by the National Commission on Labour, is favoured.
1. See Appendix.
2. S. No. 25 (Reply of Additional Secretary, Ministry of Labour).
3. S. No. 25, (Reply of Additional Secretary, Ministry of Labour).
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