Section 22(1) in The Industrial Disputes Act, 1947
(1)No person employed in a public utility service shall go on strike, in breach of contract-(a)without giving to the employer notice of strike, as hereinafter provided, within six weeks before striking; or(b)within fourteen days of giving such notice; or(c)before the expiry of the date of strike specified in any such notice as aforesaid; or(d)during the pendency of any conciliation proceedings before a conciliation officer and seven days after the conclusion of such proceedings.
