Industrial Disputes Act, 1947


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

Schedule          
  Schedule 1 Industries which may be declared to be public utility services under sub-clause (VI) of clause (N) of Section 2 View Judgements
  Schedule 2 Matters within the Jurisdiction of Labour Courts View Judgements
  Schedule 3 Matters within the Jurisdiction of Industrial Tribunals View Judgements
  Schedule 4 Conditions of Service for change of which notice is to be given View Judgements
  Schedule 5 Unfair Labour Practices View Judgements



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