Report No. 58
Second alternative-Commission for Industrial Relations
7.20. The idea of creating a Commission for Industrial Relations has been considered exhaustively by the National Commission on Labour in its Report1 The National Labour Commission has also suggested that Labour Courts should be established, and they should be entrusted with the judicial function of interpretation and enforcement of all labour laws, awards, and agreements. The main feature of the proposed Industrial Relations Commission is that it combines in itself both the conciliation and adjudication functions. The Report claims that, if the Commission as recommended is established, it would help the process of collective bargaining and ultimately reduce the influence of adjudication on the settlement of industrial disputes.
1. National Commission on Labour - Report, paras. 23.61 and 23.62.
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