Section 73 in The Maharashtra Industrial Relations Act, 1946
73. State Government may refer industrial dispute to Industrial Court for arbitration.
Notwithstanding anything contained in this Act, the State Government may, at any time, refer an Industiral dispute to the arbitration of the Industrial Court, if on a report made by the Labour Officer or otherwise it is satisfied that—(1)By reason of the continuance of the dispute,—(a)a serious outbreak of disorder or a breach of the public peace is likely to occur; or(b)serious or prolonged hardship to a large section of the community is likely to be caused; or(c)the industry concerned is likely to be seriously affected or the prospects and scope for employment therein curtailed; or(2)the dispute is not likely to be settled by other means; or(3)it is necessary in the public interest to do so.
