15. [ Duties of Labour Courts, Tribunals and National Tribunals. [Substituted by Act 36 of 1956, Section 12, for Sections 15, 16, 17 and 17-A (w.e.f. 10.3.1957). Section 17-A was inserted by Act 48 of 1950, Section 34 and Sch. ]
- Where an industrial dispute has been referred to a Labour Court, Tribunal or National Tribunal for adjudication, it shall hold its proceedings expeditiously and shall, ][within the period specified in the order referring such industrial dispute or the further period extended under the second proviso to sub-section (2-A) of section 10] [ Substituted by Act 46 of 1982, Section 10, for " as soon as it is practicable on the conclusion thereof" (w.e.f. 21.8.1984).][, submit its award to the appropriate Government. ] [Substituted by Act 36 of 1956, Section 12, for Sections 15, 16, 17 and 17-A (w.e.f. 10.3.1957). Section 17-A was inserted by Act 48 of 1950, Section 34 and Sch. ]
