6S. [ Prohibition of illegal strikes and lock-outs. [Inserted by U.P. Act No. 1 of 1957.]
(1)No person employed in an industrial establishment shall go on strike, -(a)without giving to the employer a notice of strike within thirty days 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 proceeding before a Conciliation Officer or a Board and thirty days after the conclusion of such proceeding, if he is concerned in the dispute which is the subject-matter of such proceeding; or(e)between the commencement and the conclusion of proceeding before a Labour Court or a Tribunal, if he is concerned in the dispute which is the subject-matter of such proceeding; or(f)during any period in which a settlement or award is in operation, in respect of the matters covered by the settlement or award.(2)No employer shall lock out any of his workmen, -(a)without giving him notice of lock-out within thirty days before locking out; or(b)within fourteen days of giving such notice; or(c)before the expiry of the date of lock-out specified in any such notice as aforesaid; or(d)during the pendency of any conciliation proceeding before a Conciliation Officer or a Board, and thirty days after the conclusion of such proceeding, if the workman is concerned in the dispute which is the subject-matter of such proceeding; or(e)between the commencement and the conclusion of proceeding before a Labour Court or a Tribunal, if the workman is concerned in the dispute which is the subject-matter of such proceeding; or(f)during any period in which a settlement or award is in operation, in respect of any of the matter covered by the settlement or award.(3)The notice of strike or lock-out under this section shall not be necessary which a lock-out or, as the case may be, a strike already exists in the industrial establishment, but the employer shall send intimation of the lock-out or strike on the day on which it is declared, to such authority as may be prescribed.(4)Every notice of a strike or lock-out under this section shall specify a date within three days of which if no strike or lock-out takes place in pursuance of the notice, the notice shall cease to have effectg and fresh notice shall have to be given for a strike or lock-out.(5)The notice of strike, referred to in sub-section (1), shall be given by such number of persons to such person or persons, and in such maimer as may be prescribed.(6)The notice of lock-out, referred to in sub-section (2), shall be given in such manner as may be prescribed.]
