Section 101(1) in The Maharashtra Industrial Relations Act, 1946
(1)No employer shall dismiss, discharge or reduce any employee or punish him in any other manner by reason of the circumstances that the employee,—(a)is an officer or member of a registered union or a union which has applied for being registered under this Act; or(b)is entitled to the benefit of a registered agreement or a settlement, submission or award; or(c)has appeared or intends to appear as a witness in, or has given any evidence or intends to give evidence in a proceeding under this Act or any other law for the time being in force or takes part in any capacity in, or in connection with a proceeding under this Act; or(d)is an officer or member of an organisation the object of which is to secure better industrial conditions; or(e)is an officer or member of an organisation which is not declared unlawful; or(f)is representative of employees; or(g)has gone on or joined or instigated a strike which has not been held by a Labour Court or the Industrial Court to be illegal under the provisions of this Act.
