Section 23 in Industrial Disputes (Appellate Tribunal) Act, 1950
23. Special provision for decision whether conditions of service, etc. changed during pendency of proceedings.
- Where an employer contravenes the provisions of section 22 during the pendency, of proceedings before the Appellate Tribunal any employee aggrieved by such contravention, may make a complaint in writing, in the prescribed manner to such Appellate Tribunal and on receipt of such complaint, the Appellate Tribunal shall decide the complaint as if it were an appeal pending before it, in accordance with the provisions of this Act and shall pronounce its decision thereon and the provisions of this Act shall apply accordingly.
