Section 7 in The Industrial Disputes (West Bengal Second Amendment) Act, 1980
7. Amendment of section 15.
(1)Section 15 of the principal Act shall be renumbered as sub-section (1) of that section and in sub-section (1) as so re-numbered, the words "a Labour Court, Tribunal or" shall be omitted.(2)After sub-section (1) as so re-numbered, the following sub-section shall be inserted :-"(2) Where an industrial dispute has been referred to a Labour Court or Tribunal, it shall -(a)after filing of statements and taking of evidence, give day to day hearing and give its award, other determination or decision in the manner specified in section 17B without any delay,(b)upon hearing the parties to the dispute, determine, within a period of sixty days, from the date of reference under sub-section (1) of section 10 or within such shorter period as may be specified in the order of reference under sub-section (1) of section 10, the quantum of interim relief admissible, if any :Provided that the quantum of interim relief relating to discharge, dismissal, retrenchment or termination of service of workmen shall be equivalent to subsistence allowance as may be admissible under the West Bengal Payment of Subsistence Allowance Act, 1969.".
