|
CONTENTS
|
|
Sections
|
Particulars
|
|
|
Preamble |
|
S |
S |
|
1
|
Short
title, Extent and Commencement |
|
2
|
Definitions |
|
2A
|
Dismissal,
Etc., of an Individual workmen to be deemed to be an Industrial Dispute |
|
3
|
Works
Committee |
|
3A
|
State
Amendments |
|
3B
|
State
Amendments |
|
4
|
Conciliation
officers |
|
5
|
Boards
of Conciliation |
|
6
|
Courts
of Inquiry |
|
7
|
Labour
Courts |
|
7A
|
Tribunals |
|
7B
|
National
Tribunals |
|
7C
|
Disqualifications
for the presiding officers to labour courts, tribunals and national
tribunals |
|
7D
|
State Amendments |
|
8
|
Filling
of Vacancies |
|
9
|
Finality
of orders constituting boards, etc. |
|
9A
|
Section
9A |
|
9B
|
Power
of Government to exempt |
|
9C
|
Setting
up of Grievance settlement authorities and reference of certain individual
disputes to such authorities |
|
9D
|
State
Amendments |
|
9E
|
State
Amendments |
|
9F
|
State
Amendments |
|
9G
|
State
Amendments |
|
9H
|
State
Amendments |
|
9-I
|
State
Amendments |
|
9-J
|
State
Amendments |
|
10
|
Reference
of disputes to Boards, Courts or tribunals |
|
10A
|
Voluntary
reference of disputes to arbitration |
|
10B
|
State
Amendments |
|
10C
|
Submission
when revocable State Amendment for Rajasthan |
|
10D
|
Proceedings
in Arbitration State Amendment for Rajasthan |
|
10E
|
Special
case may be stated to industrial tribunal State Amendment for Rajasthan |
|
10F
|
Award
by Arbitrator State Amendment for Rajasthan |
|
10G
|
Dispute to be referred to Industrial tribunal if no arbitrator
appointed State Amendment for Rajasthan
|
|
10H
|
State Government may refer Industrial dispute to Industrial
tribunal for adjudication State Amendment for
Rajasthan |
|
10-I
|
Notice of Award to Parties State
Amendment for Rajasthan |
|
10-J
|
Completion of Proceeding State Amendment
for Rajasthan |
|
10K
|
State
Government may lay down terms and conditions of employment and
prohibit strikes, etc., State Amendment for Rajasthan |
|
11
|
Procedure
and Powers of conciliation Officers, Boards, Courts and Tribunals
and National Tribunal |
|
11A
|
Powers
of Labour Courts, Tribunals and National Tribunals to give appropriate
relief in case of discharge or dismissal of workmen |
|
11B
|
State
Amendments |
|
11C
|
State
Amendments |
|
11D
|
State
Amendments |
|
12
|
Duties
of Conciliation Officers |
|
13
|
Duties
of Board |
|
14
|
Duties
of Courts |
|
15
|
Duties
of Labour Courts, Tribunals and National Tribunals |
|
16
|
Form
of report or award |
|
17
|
Publication
of reports and awards |
|
17A
|
Commencement
of the Award |
|
17AA
|
State
Amendments |
|
17B
|
Payment
of full wages to workmen pending proceedings in Higher Courts |
|
18
|
Persons
on whom settlements and Awards are Binding |
|
19
|
Period
of Operation of settlements and awards |
|
20
|
Commencement
and Conclusion of Proceedings |
|
21
|
Certain
matters to be kept confidential |
|
22
|
Prohibition
of Strikes and Lock-Outs |
|
23
|
General
prohibition of Strickes and Lockouts |
|
24
|
Illegal
Strickes and Lock-Outs |
|
25
|
Prohibition
of Financial aid to illegal strickes and lock-outs |
|
25A
|
Application
of Sections 25C to 25E |
|
25B
|
Defenition
of Continuous service |
|
25C
|
Right
of Workmen Laid off for Compensation |
|
25D
|
Duty
of an Employer to maintain muster rolls of workmen |
|
25E
|
Workmen
not entitled to Compensation in certain cases |
|
25F
|
Conditions
precedent to retrenchment of workmen |
|
25FF
|
Compensation
to Workmen in case of transfer of undertakings |
|
25FFA
|
Sixty
Day's notice to be given of intentio to close down any undertaking |
|
25FFF
|
Compensation
to workmen in case of closing down of undertakings |
|
25G
|
Procedure
for Retrenchment |
|
25H
|
Re-Employment
of Retrenched Workmen |
|
25HH
|
State
Amendments |
|
25-I
|
Recovery
of moneys due from employers under this chapter |
|
25-J
|
Effect
of Laws inconsistent with this chapter |
|
25K
|
Application
of Chapter V-B |
|
25L
|
Definitions |
|
25M
|
Prohibition
of Lay-Off |
|
25N
|
Conditions
precedent to retrenchment of workmen |
|
25-O
|
Procedure
for Closing down an undertaking |
|
25P
|
Special
provision as to restarting of undertakings closed down before commencement
of The Industrial Disputes (Amendment) Act, 1976 |
|
25Q
|
Penalty
for Lay-Off and retrenchment without previous permission |
|
25R
|
Penalty
for Closure |
|
25S
|
Certain
Provisions of Chapter V-A to apply to an Industrial establishment
to which this Chapter Applies |
|
25SS
|
State
Amendments |
|
25T
|
Prohibition
of Unfair Labour Practice |
|
25U
|
Penalty
for Committing unfair labour Practices |
|
26
|
Penalty
for Illegal strickes and Lock-Outs |
|
27
|
Penalty
for Instigation, Etc. |
|
28
|
Penalty
for giving Financial Aid to Illegal Strikes and Lock-Outs |
|
29
|
Penalty
for Breach of settlement or award |
|
29A
|
State
Amendments |
|
30
|
Penalty
for Disclosing Confidential Information |
|
30A
|
Penalty
for Closure without notice |
|
31
|
Penalty
for other offences |
|
32
|
Offence
by Companies, Etc. |
|
33
|
Conditions
of Service, Etc., to remain unchanged under certain circumstances
during pendency of proceedings |
|
33A
|
Special
provision for adjudication as to whether conditions of service, Etc.,
Changed during pendency of proceedings |
|
33B
|
Power
to Transfer certain proceedings |
|
33C
|
Recovery
of money due from an employer |
|
34
|
Cognizance
of Offences |
| 35 |
Protection
of Persons |
| 36 |
Representation
of Parties |
| 36A |
Power
to remove difficulties |
| 36B |
Power
to exempt |
| 37 |
Protection
of Action taken under the Act |
| 38 |
Power
to make rules |
| 39 |
Delegation
of Powers |
| 40 |
Power
to amend Schedules |
|
S |
S |
| Schedules |
S |
| Schedule
1 |
Industries
which may be declared to be public utility services under sub-clause
(VI) of clause (N) of Section 2 |
| Schedule
2 |
Matters
within the Jurisdiction of Labour Courts |
| Schedule
3 |
Matters
within the Jurisdiction of Industrial Tribunals |
| Schedule
4 |
Conditions
of Service for change of which notice is to be given |
| Schedule
5 |
Unfair
Labour Practices |
