Section 62(2) in THE INDUSTRIAL RELATIONS CODE, 2020
(2)No employer of an industrial establishment shall lock-out any of his workers-(a)without giving them notice of lock-out as hereinafter provided, within sixty days before locking-out; or(b)within fourteen days of giving such notice; or(c)before the expiry of the date of lock-out specified in any such notice as aforesaid; or(d)during the pendency of any conciliation proceedings before a conciliation officer and seven days after the conclusion of such proceedings; or(e)during the pendency of proceedings before a Tribunal or a National Industrial Tribunal and sixty days, after the conclusion of such proceedings; or(f)during the pendency of arbitration proceedings before an arbitrator and sixty days after the conclusion of such proceedings, where a notification has been issued under sub-section (5) of section 42; or(g)during any period in which a settlement or award is in operation, in respect of any of the matters covered by the settlement or award.
