Section 87 in The Maharashtra Industrial Relations Act, 1946
87. Duties of Industrial Court.
It shall be the duty of the Industrial Court—(a)(i)to decide appeals under section 20 24A or 44 from orders passed by the Registrar;(ii)to decide appeals from the decision of the Commissioner of Labour under section 36 or 39 and revision applications under section 37 regarding standing orders;(iia)to decide disputes regarding any change desired by any employee or representative union in respect of any industrial matter specified in item (5) of Schedule III;(iii)to decide disputes referred to it under sub-section (6) of section 58;(iv)to decide all matters which may be referred to it by a Conciliator or a Board under section 61 or by an arbitrator under section 69;(v)to decide industrial disputes referred to it in accordance with submissions registered under section 66 which provide for such reference to the Industrial Court;(vi)to decide industrial disputes referred to it under section 71, 72, 73 or 73A;(vii)to decide matters referred to it under section 90;(viii)to decide questions relating to the interpretation of this Act or rules made thereunder and standing orders referred to it under section 91;(ix)to decide references made to it under section 99;(ix-a) to modify an award under section 116A;(x)to decide such other matters as may be referred to it under this Act or the rules made thereunder or under any law for the time being in force;(b)to decide appeals made under section 84 from a decision of a Labour Court;(c)to decide appeals made under section 86G from an order or decision of a Wage Board.
