Section 10(6) in The Industrial Disputes Act, 1947
(6)[ Where any reference has been made under sub-section (1-A) to a National Tribunal, then notwithstanding anything contained in this Act, no Labour Court or Tribunal shall have jurisdiction to adjudicate upon any matter which is under adjudication before the National Tribunal, and accordingly,-(a)if the matter under adjudication before the National Tribunal is pending in a proceeding before a Labour Court or Tribunal, the proceeding before the Labour Court or the Tribunal, as the case may be, in so far as it relates to such matter, shall be deemed to have been quashed on such reference to the National Tribunal; and(b)it shall not be lawful for the appropriate Government to refer the matter under adjudication before the National Tribunal to any Labour Court or Tribunal for adjudication during the pendency of the proceeding in relation to such matter before the National Tribunal. ][Explanation .-In this sub-section, "Labour Court "or "Tribunal "includes any Court or Tribunal or other authority constituted under any law relating to investigation and settlement of industrial disputes in force in any State. ] [ Inserted by Act 36 of 1964, Section 5 (w.e.f. 19.12.1964).]
