Section 18(1) in Industrial Disputes (Appellate Tribunal) Act, 1950
(1)Subject to the provisions of this Act, the award or decision of any industrial tribunal shall, notwithstanding anything contained in any law, be enforceable on the expiry of thirty days --(i)from the date of the publication of the award or decision, where such publication is provided for by the law under which that award or decision is made, or(ii)from the date of making the award or decision, where there is no provision of such publication :Provided that in cases where the award or decision is not appealable under this Act, and where the appropriate Government is a party to the dispute and is of opinion that it would be inexpedient on public grounds to give effect to the whole or any part of the award or decision, it may, before the expiry of the said period of thirty days, by order in the Official Gazette, either reject or modify the award or decision.
