Section 6E(3) in U.P. Industrial Disputes Act, 1947
(3)Notwithstanding anything contained in sub-section (2) no employer shall during the pendency of any such proceeding in respect of an industrial dispute, take any action against any protected workman concerned in such dispute, -(a)by altering, to the prejudice of such protected workman, the conditions of service applicable to him immediately before the commencement of such proceeding, or(b)by discharging or punishing, whether by dismissal or otherwise, such protected workman,such with the express permission in writing of the authority before which the proceeding is pending.Explanation. - For the purposes of this sub-section, a 'protected workman' in relation to an establishment, means a workman who, being an officer of a registered trade union connected with the establishment, is recognized as such in accordance with rules made in this behalf.
