10H. STATE GOVERNMENT MAY REFER INDUSTRIAL DISPUTE TO INDUSTRIAL TRIBUNAL FOR ADJUDICATION. - STATE AMENDMENT FOR RAJASTHAN. - (1) Notwithstanding anything contained in this Chapter, the State Government may, at any time, refer an industrial dispute for adjudication by the Industrial Tribunal, if on a report made by the Conciliation Officer or otherwise it is satisfied that - (A) by reason of the continuance of the dispute - (a) a serious outbreak of disorder or a breach of the public peace is likely to occur; or

(b) serious or prolonged hardship to a large section of the community is likely to be caused; or

(c) the industry concerned is likely to be seriously affected or the prospects and scope for employment therein curtailed; or

(B) the dispute is not likely to be settled by other means; or

(C) it is necessary in the public interest to do so.

(2) When the State Government makes a reference to the Industrial Tribunal for adjudication of any industrial dispute, any submission or any award of an arbitrator with regard to that industrial dispute shall stand as cancelled.