Report No. 199

Industrial Disputes Act, 1947

Section 2 (ra) defines 'unfair labour practices' as any of the practices specified in the Fifth Schedule such as discharging or dismissing a workman for taking part in any strike (not being a strike which it deems to be an illegal); to discharge or dismiss workmen not in good faith, but in colourable exercise of the employer's rights; to refuse bargain collectively, in good faith with the recognized trade unions.

Section 25U inserted by Industrial Disputes (Amendment) Act, 1982 deals with penalty for committing unfair labour practices. Any person who commits any unfair labour practice shall be punishable with imprisonment for a term which may extend to six months or with fine, which may extend to one thousand ruppes, or with both.