Section 2 in The Industrial Disputes (Amendment and Miscellaneous Provisions) (Punjab Amendment) Act, 1957
2. Amendment of section 30 of Parliament Act No. 36 of 1956
. - Section 30 of the Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956, in its application to the State of Punjab, shall be numbered as sub-section (1) of that section and thereafter the following sub-section (2) shall be added, namely :-"(2) If immediately before the commencement of this Act there was pending any proceeding in relation to an industrial dispute before a Tribunal constituted under the Industrial Disputes Act, 1947, as in force before such commencement and such proceeding could not be disposed of by that Tribunal due to the Tribunal having come to an end on the expiry of the period for which it constituted, the State Government may reconstitute that Tribunal for adjudicating that dispute and disposing of the proceeding after such commencement as if this Act had not been passed, and the proceeding may be continued by the Tribunal from the stage at which it was left."
