Section 86F in Bombay Industrial Relations Act, 1946
86F. Procedure to give effect to decision of Wage Board affecting [State] Government. - (1) Where the decision of a Wage Board affects an industry conducted or carried on by a department of the [State] Government, the decision shall not be effective except in accordance with the procedure set out in sub-sections (2) and (3).
(2)The Wage Board shall, as soon as practicable on the conclusion of its proceedings, submit its decision to the [State] Government, and the [State] Government shall by order in writing declare the decision 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 decision, the [State] Government shall on the first available opportunity lay the decision 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 decision; and the Legislative Assembly may by its resolution confirm, modify or reject the decision.(3)On the passing of resolution under the proviso to sub-section (2), unless the decision is rejected thereby, the [State] Government shall, by order in writing, declare the decision as confirmed or modified by the resolution, as the case may be, to be binding.[(4) A decision declared to be binding under sub-section (2) or (3) shall come into operation on such date as may be specified in the order of declaration made by the [State] Government.]
