Section 101(1) in The Gujarat Industrial Relations Act, 1946
(1)No employer shall dismiss, discharge or reduce any employer or punish him in any other manner by reason of the circumstance 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] [These words were inserted by Bombay 63 of 1952, section 25(1).] [or takes part in any capacity in, or in connection with] [These words were inserted by Bombay 74 of 1948, section 24.] 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 employers; or(g)has gone on or joined a strike which has not been held by a Labour Court or the Industrial Court to be illegal under the provisions of this Act.
