Section 114(2) in The Gujarat Industrial Relations Act, 1946
(2)In case in which a Representative Union is a party to a registered agreement or settlement, submission or award, the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may, after giving the parties affected an opportunity of being heard, by notification in the Official Gazette, direct that such agreement, settlement, submission or award shall be binding upon such other employers and employees in such industry or occupation in that local area [and with effect from such date,] [These words were inserted by Gujarat 8 of 1962, section 21.] as may be specified in the notification:Provided that before giving a direction under this section the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may, in such cases as it deems fit, make a reference to the Industrial Court for its opinion.
