Section 76A(2) in The Maharashtra Industrial Relations Act, 1946
(2)The arbitrator, Labour Court or Industrial Court, shall, as soon as practicable on the conclusion of its proceedings, submit its award to the State Government and the State Government shall, by order in writing, declare the award to be binding:Provided that, where in the opinion of the State Government it would be inexpedient on public grounds to give effect to the whole or any part of the award, the State Government shall, on the first available opportunity, lay the award together with the statement of its reasons for not making a declaration as aforesaid before the Legislative Assembly of the State and shall, as soon as may be, cause to be moved therein a resolution for the consideration of the award; and the Legislative Assembly may by its resolution confirm, modify or reject the award.
