Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Maharashtra - Subsection

Section 101(2A) in The Maharashtra Industrial Relations Act, 1946

(2A)No employer shall dismiss, discharge or reduce any protected employee save with the express permission in writing of the Labour Court.Explanation.—For the purposes of this sub-section a “protected employee” in relation to any industry means any employee who being an office-bearer of a union connected with the industry is recognised as such in accordance with the rules made under this Act.