Section 73 in The Gujarat Industrial Relations Act, 1946
73. [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may refer Industrial dispute to Industrial Court for arbitration.
- Notwithstanding anything contained in this Act, the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may, at any time, refer an industrial dispute to the arbitration of the Industrial Court, if on a report made by the Labour Officer or otherwise it is satisfied that-(1)by reason of the continuance of the dispute-(a)a serious outbreak of disorder or a breach of the public peace is likely to occur; or(b)serious or prolonged hardship to a large section of the community is likely to be caused; or(c)the industry concerned is likely to be seriously affected or the prospects and scope for employment therein curtailed; or(2)the dispute is not likely to be settled by other means; or(3)it is necessary in the public interest to do so.
