Section 7 in Industrial Disputes (Appellate Tribunal) Act, 1950
7. Jurisdiction of the Appellate Tribunal.
(1)Subject to the provisions of the section, an appeal shall lie to the Appellate Tribunal from any award or decision of an industrial tribunal if --(a)the appeal involves any substantial question of law ; or(b)the award or decision is in respect of any of the following matters, namely :--(i)wages,(ii)bonus or travelling allowances,(iii)any contribution paid or payable by the employer to any person fund or provident fund.(iv)any sum paid or payable to, or on behalf of, the workman to defray special expenses entitled on him by the nature of him employment,(v)gratuity payable on discharge,(vi)classification by grades,(vii)retrenchment of workmen,(viii)any other matter which may be prescribed.(2)No appeal shall lie from --(a)any award made by the Industrial Tribunal set up under the Industrial Disputes Act, 1947 (XIV of 1947), by the notification of the Government of India in the Ministry of Labour, No.L.R.- 2(205), dated the 13th June, 1949; or(b)any award or decision of an industrial tribunal made with the consent of parties or from any settlement arrived at between the parties in the course of conciliation proceedings, whether before a conciliation officer or a conciliation board or any other authority or from any decision of an arbitrator appointed under any law with the consent of parties to settle the dispute.
