Section 80 in The M.P. Industrial Relations Act, 1960
80. Illegal strikes and lock-outs.
- A lock-out or strike shall be illegal if it is commenced or continued-(a)in cases where it relates to an industrial matter specified in Schedule II or regulated by any standing order for the time being in force;(b)without giving notice in accordance with the provisions of Section(c)[ in cases where notice of change is given in accordance with the provisions of Section 31 and where no agreement in regard to such change is arrived before, commencement of conciliation proceedings; [Substituted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).](d)in cases where conciliation proceedings in regard to the industrial dispute to which the strike or lockout relates have commenced, before the completion of such proceedings and during a period of fifteen days thereafter;](e)in cases where a conciliation proceeding in regard to any industrial dispute to which a strike or lock-out relates has been completed at any time after the expiry of two months after the completion of such proceedings;(f)in cases where a submission relating to such dispute or such type of dispute is registered under Section 49, before such submission is lawfully revoked;(g)in cases where an industrial dispute has been referred to arbitration of [an arbitrator] [Inserted by M.P. Act No. 34 of 1961.], a Labour Court, the Industrial Court or a Board before the date on which the arbitration proceedings are completed or the date on which award comes into operation whichever is later;(h)in contravention of the terms of a registered agreement or a settlement or an effective award.
