Section 33(1) in The Industrial Disputes Act, 1947
(1)During the pendency of any conciliation proceeding before a conciliation officer or a Board or of any proceeding before ][an arbitrator or] [ Inserted by Act 36 of 1964, Section 18 (w.e.f. 19.12.1964).][a Labour Court or Tribunal or National Tribunal in respect of an industrial dispute, no employer shall-(a)in regard to any matter connected with the dispute, alter, to the prejudice of the workmen concerned in such dispute, the conditions of service applicable to them immediately before the commencement of such proceeding; or(b)for any misconduct connected with the dispute, discharge or punish, whether by dismissal or otherwise, any workmen concerned in such dispute, ave with the express permission in writing of the authority before which the proceeding is pending.
