Section 90(3) in THE INDUSTRIAL RELATIONS CODE, 2020
(3)Notwithstanding anything contained in sub-section (2), no employer shall, during the pendency of any proceeding in respect of an industrial dispute, take any action against any protected worker concerned in such dispute-(a)by altering, to the prejudice of such protected worker, the conditions of service applicable to him immediately before the commencement of such proceeding; or(b)by discharging or punishing, whether by dismissal or otherwise, such protected worker,save with the express permission in writing of the authority before which the proceeding is pending.Explanation. - For the purposes of this sub-section, a "protected worker" in relation to an establishment, means a worker who, being a member of the executive or other office-bearer of a registered Trade Union connected with the establishment, is recognised as such in accordance with rules made in this behalf.
