Section 78(1) in The Gujarat Industrial Relations Act, 1946
(1)Labour Court shall have power to-A. decide-(a)dispute regarding-[[i) the propriety or legality of an order passed by an employer acting or purporting to act under the standing orders;] [This paragraph was substituted for the original by Bombay 63 of 1953, section 19.](ii)the application and interpretation of standing orders;(iii)any change made by an employer or desired by an employee in respect of an industrial matter specified in Schedule III and matters arising out of such change;(b)industrial disputes-(i)referred to it under section 71 or 72;(ii)in respect of which it is appointed as the arbitrator by a submission;(c)whether a strike, lock-out, [closure, stoppage] [These words were inserted by Bombay 74 of 1948, section 13.] or any change is illegal under this Act;B. try offences punishable under this Act and where the payment of compensation on conviction for an offence is provided for, determine the compensation and order its payment;C. require any employer to-(a)withdraw any change which is held by it to be illegal, or(b)carry out any change provided such change is a matter in issue in any proceeding before it under this Act.
