Section 22(2) in The Industrial Disputes Act, 1947
(2)No employer carrying on any public utility service shall lock-out any of his workmen-(a)without giving them notice of lock-out as hereinafter provided, within six weeks before locking-out; or(b)within fourteen days of giving such notice; or(c)before the expiry of the date of lock-out specified in any such notice as aforesaid; or (d ) during the pendency of any conciliation proceedings before a conciliation officer and seven days after the conclusion of such proceedings.
