Section 78 in Bombay Industrial Relations Act, 1946
78. Powers of Labour Court. - (1) Labour Court shall have power to-
A. decide-(a)dispute regarding-[[i) the propriety or legality of an order passed by an employer acting or purporting to act under the standing orders;](ii)the application and interpretation of standing orders;(iii)any change made by an employer or desired by an employee in respect of an industrial matter specified in Schedule III and matters arising out of such change;(b)industrial disputes-(i)referred to it under section 71 or 72;(ii)in respect of which it is appointed as the arbitrator by a submission;(c)whether a strike, lock-out, [closure, stoppage] or any change is illegal under this Act;B. try offences punishable under this Act and where the payment of compensation on conviction for an offence is provided for, determine the compensation and order its payment;C. require any employer to-(a)withdraw any change which is held by it to be illegal, or(b)carry out any change provided such change is a matter in issue in any proceeding before it under this Act.(2)Every offence publishable under this Act shall be tried by the Labour Court within the local limits of whose jurisdiction it was committed.Explanation - A dispute falling under clause (a) of paragraph A of sub-section (1) shall be deemed to have arisen if within the period prescribed under the proviso to subsection (4) of section 42, no agreement is arrived at in respect of an order, matter or change referred to in the said proviso.
