10K. STATE GOVERNMENT MAY LAY DOWN TERMS AND CONDITIONS OF EMPLOYMENT AND PROHIBIT STRIKES, ETC. - STATE AMENDMENT FOR RAJASTHAN. - (1) Notwithstanding anything contained in the Act, if in the opinion of the State Government, it is necessary or expedient so to do, for securing the public safety or convenience or the maintenance of public order or supplies and services essential to the life of the community or for maintaining employment or maintaining industrial peace, it may by a general or special order, make provision - (a) for requiring employers, workmen or both to observe for such period as may be specified in the order, such terms and conditions of employment as may be determined in accordance with the order; and

(b) for prohibiting, subject to the provision of the order, strikes, Lock-outs generally or a strike or lock-out in connection with any industrial dispute.

(2) In case any industrial dispute is raised in respect of any provisions in the order of the State Government made under sub-section (1) within a period of three months of the order, it shall be referred by the State Government for adjudication to an Industrial Tribunal and the order shall lapse when the award of the Tribunal becomes enforceable :

Provided, however, that the reference of the industrial dispute to adjudication shall not have the effect of staying the operation of the order.