Section 8(2) in The Industrial Disputes (Rajasthan Amendment) Act, 1984
(2)An order of the State Government under sub-section (1), subject to the order passed by it as a result of review under sub-section (3) and where a reference has been made by it to a Tribunal under the said sub-section, subject to the award passed by the Tribunal, shall be final and binding on the employer and the workman.
