Section 6S(1) in U.P. Industrial Disputes Act, 1947
(1)No person employed in an industrial establishment shall go on strike, -(a)without giving to the employer a notice of strike within thirty days before striking; or(b)within fourteen days of giving such notice; or(c)before the expiry of the date of strike specified in any such notice as aforesaid; or(d)during the pendency of any conciliation proceeding before a Conciliation Officer or a Board and thirty days after the conclusion of such proceeding, if he is concerned in the dispute which is the subject-matter of such proceeding; or(e)between the commencement and the conclusion of proceeding before a Labour Court or a Tribunal, if he is concerned in the dispute which is the subject-matter of such proceeding; or(f)during any period in which a settlement or award is in operation, in respect of the matters covered by the settlement or award.
