Industrial Disputes (Central) Rules, 1957

1. Title and application

(1) These rules may be called the Industrial Disputes (Central) Rules, 1957.

(2) They extend to Union Territories in relation to all industrial disputes and to the States in relation only to an industrial dispute concerning-

(a) any industry carried on by or under the authority of the Central Government or by a railway company; or

(b) a banking or an insurance company, a mine, an oilfield, or a major port; or

(c) any such controlled industry as maybe specified under section 2(a)( i ) of the Act by the Central Government.

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