Section 33(5) in The Industrial Disputes Act, 1947
(5)Where an employer makes an application to a conciliation officer, Board, ] [Substituted by Act 36 of 1956, Section 21, for Section 33 (w.e.f. 10.3.1957). ][an arbitrator, a] [ Inserted by Act 36 of 1964, Section 18 (w.e.f. 19.12.1964).] [Labour Court, Tribunal or National Tribunal under the proviso to sub-section (2) for approval of the action taken by him, the authority concerned shall, without delay, hear such application and pass, ] [Substituted by Act 36 of 1956, Section 21, for Section 33 (w.e.f. 10.3.1957). ][within a period of three months from the date of receipt of such application] [ Substituted by Act 46 of 1982, Section 17, for " as expeditiously as possible" (w.e.f. 21.8.1984).][, such order in relation thereto as it deems fit:] [Substituted by Act 36 of 1956, Section 21, for Section 33 (w.e.f. 10.3.1957). ][Provided that where any such authority considers it necessary or expedient so to do, it may, for reasons to be recorded in writing, extend such period by such further period as it may think fit:Provided further that no proceedings before any such authority shall lapse merely on the ground that any period specified in this sub-section had expired without such proceedings being completed.] [ Inserted by Act 46 of 1982, Section 17 (w.e.f. 21.8.1984).][33-A. Special provision for adjudication as to whether conditions of service, etc., changed during pendency of proceedings. [Inserted by Act 48 of 1950, Section 34 and Sch. ]- Where an employer contravenes the provisions of section 33 during the pendency of proceedings ][before a conciliation officer, Board, an arbitrator, Labour Court, Tribunal or National Tribunal] [ Substituted by Act 46 of 1982, Section 18, for certain words (w.e.f. 21.8.1984).][, any employee aggrieved by such contravention, may make a complaint in writing, ] [Inserted by Act 48 of 1950, Section 34 and Sch. ][in the prescribed manner,-(a)to such conciliation officer or Board, and the conciliation officer or Board shall take such complaint into account in mediating in, and promoting the settlement of, such industrial dispute; and(b)to such arbitrator, Labour Court, Tribunal or National Tribunal and on receipt of such complaint, the arbitrator, Labour Court, Tribunal or National Tribunal, as the case may be, shall adjudicate upon the complaint as if it were a dispute referred to or pending before it, in accordance with the provisions of this Act and shall submit his or its award to the appropriate Government and the provisions of this Act shall apply accordingly.][33-B. Power to transfer certain proceedings. [ Inserted by Act 36 of 1956, Section 23 (w.e.f. 10.3.1957).]
