Section 5 in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
5. Duties of Industrial Court.
- It shall be the duty of the Industrial Court,-(a)to decide an application by a union for grant of recognition to it;(b)to decide an application by a union for grant of recognition to it in place of a union which has already been recognised under this Act;(c)to decide an application from another union or an employer for withdrawal or cancellation of the recognition of a union;(d)to decide complaints relating to unfair labour practices except unfair labour practices falling in Item I of Schedule IV;(e)to assign work, and to give directions, to the Investigating Officers in matters of verification of membership of unions, and investigation of complaints relating to unfair labour practices;(f)to decide references made to it on any point of law either by any civil or criminal court; and(g)to decide appeals under section 42.
