Section 33(2) in The Industrial Disputes Act, 1947
(2)During the pendency of any such proceeding in respect of an industrial dispute, the employer may, in accordance with the standing orders applicable to a workman concerned in such dispute ] [Substituted by Act 36 of 1956, Section 21, for Section 33 (w.e.f. 10.3.1957). ][or, where there are no such standing orders, in accordance with the terms of the contract, whether express or implied, between him and the workman] [ Inserted by Act 36 of 1964, Section 18 (w.e.f. 19.12.1964).]-(a)[ alter, in regard to any matter not connected with the dispute, the conditions of service applicable to that workman immediately before the commencement of such proceeding; or [Substituted by Act 36 of 1956, Section 21, for Section 33 (w.e.f. 10.3.1957). ](b)for any misconduct not connected with the dispute, discharge or punish, whether by dismissal or otherwise, that workman:Provided that no such workman shall be discharged or dismissed, unless he has been paid wages for one month and an application has been made by the employer to the authority before which the proceeding is pending for approval of the action taken by the employer.
