Section 10 in Industrial Disputes (Rajasthan Amendment) Act, 2014
10. Amendment of Fifth Schedule, Central Act No. 14 of 1947.
- After the existing paragraph 5 of Part II to the Fifth Schedule of the principal Act, the following shall be added, namely: -"Explanation. - For the purpose of this paragraph, 'go slow' means any such activity by any number of persons, employed in any industry, acting in combination or with common understanding, to slow down or to delay the process of production or work purposely whether called by work to rule or by any other name, so as the fixed or average or normal level of production or work or output of workman or workmen of the establishment is not achieved:Provided that all necessary ingredients or inputs for standard quality production or work are made available in time and in sufficient quantity.".
