Section 87 in The Gujarat Industrial Relations Act, 1946
87. Duties of Industrial Court.
- It shall be the duty of the Industrial Court-(a)(i)to decide appeals under section [20, 24A or 44] [These figures, letter and word were substituted for the figures and word '20 or 44' by Gujarat 8 of 1962, section 1949, section 18(1).] from orders passed by the registrar;(ii)to decide appeals from the decision of the Commissioner of Labour under section 36 or 39 and revision applications under section 37 regarding standing orders;(iii)to decide disputes referred to it under sub-section (6) of section 58;(iv)to decide all matters which may be referred to it by a Conciliator or a Board under section 61 or by an arbitrator under section 69;(v)to decide industrial disputes referred to it in accordance with submissions registered under section 66 which provide for such reference to the Industrial Court;(vi)to decide industrial disputes referred to it under sections 71, 72, [73 or 73A] [These figures, word and letter were substituted for the word and figures 'or 73' by Bombay 74 of 1948, section 19(a).];(vii)to decide matters referred to it under section 90;(viii)to decide questions relating to the interpretation of this Act or rules made thereunder and standing orders referred to it under section 91;(viiia)[ to decide applications made to it under section 115B;] [Sub-clause (viiia) was inserted by Gujarat 8 of 1962, section 18(ii).](ix)to decide references made to it under section 99;[ixa] [Sub-clause (ixa) was inserted by Bombay 74 of 1948, s.19(b).] to modify an award under section 116A;](x)to decide such other matters as may be referred to it under this Act or the rules made thereunder;(b)to decide appeals made under section 84 from a decision of a Labour Court;(c)[ to decide appeals made under section 86G from an order or decision of a Wage Board] [Clause (c) was inserted by Bombay 40 of 1948, section 17.].
