Section 87(a) in The Maharashtra Industrial Relations Act, 1946
(a)(i)to decide appeals under section 20 24A or 44 from orders passed by the Registrar;(ii)to decide appeals from the decision of the Commissioner of Labour under section 36 or 39 and revision applications under section 37 regarding standing orders;(iia)to decide disputes regarding any change desired by any employee or representative union in respect of any industrial matter specified in item (5) of Schedule III;(iii)to decide disputes referred to it under sub-section (6) of section 58;(iv)to decide all matters which may be referred to it by a Conciliator or a Board under section 61 or by an arbitrator under section 69;(v)to decide industrial disputes referred to it in accordance with submissions registered under section 66 which provide for such reference to the Industrial Court;(vi)to decide industrial disputes referred to it under section 71, 72, 73 or 73A;(vii)to decide matters referred to it under section 90;(viii)to decide questions relating to the interpretation of this Act or rules made thereunder and standing orders referred to it under section 91;(ix)to decide references made to it under section 99;
