Section 5(7) in The Industrial Disputes (Rajasthan Amendment) Act, 1984
(7)The State Government or, as the case may be, the authority may, either on its own motion or on the application made by the employer or the workman, review its order granting or refusing to grant permission under sub-section (2) or refer the matter to a Tribunal for adjudication:Provided that where a reference has been made to a Tribunal under this sub-section, it shall an award within a period of thirty days from the date of such reference."(f)the existing sub-sections (6) and (7) shall respectively be renumbered as sub-section (8) and (9) thereof; and(g)in sub-section (9) as so re numbered,-(i)for the expression "(Amendment) Act, 1976", the expression "(Rajasthan Amendment) Act, 1984" shall be substituted;(ii)the expression "or the Central Government" shall be deleted;(iii)for the words "appropriate", wherever occurring the word "State" shall be substituted; and(iv)for the expression "and any order passed by such authority shall be final and binding on the employer and the workman or workmen", the expression "and such authority while deciding such matter shall proceed to hold the enquiry in the manner and have regard to the matters specified in sub-section (2). Any order passed by such authority shall, subject to review under the proviso to this sub section, be final and binding on the employer and the workman or workmen:Provided that such authority as aforesaid may, either on its own motion or on the application made by the employer or the workman, review the order passed by it under this sub-section or refer the matter to a Tribunal for adjudication and to such reference, the provisions contained in the proviso to sub-section (7) shall, mutatis mutandis, apply", shall be substituted.
