Section 76A(2) in The Gujarat Industrial Relations Act, 1946
(2)The arbitrator, Labour Court or Industrial Court shall, as soon as practicable, on the conclusion of its proceedings, submit its award to the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government, and the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government shall, by order in writing, declare the [award] [This word was substituted for the word 'decision' by Bombay 55 of 1949, section 11.] to be binding:Provided that where in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government it would be inexpedient on public grounds to give effect to the whole or any part of the award the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government, shall on the first available opportunity, lay the [award] [This word was substituted for the word 'decision' by Bombay 55 of 1949, section 11.] together with the statement of its reasons for not making a declaration as aforesaid before the Legislative assembly of the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] and shall, as soon as may be, cause to be moved therein a resolution for the considerations of the [award] [This word was substituted for the word 'decision' by Bombay 55 of 1949, section 11.]; and the Legislative Assembly may by its resolution confirm, modify or reject the award.
