Section 24 in Industrial Disputes (Appellate Tribunal) Act, 1950
24. Prohibition of strikes and lock-outs.
- Notwithstanding anything contained in any law for the time being in force, no workman who is employed in any industrial establishment shall go on strike and no employer of any such workman shall declare a lock-out --(a)during the period of thirty days allowed for the filing of an appeal under section 10 ; or(b)during the pendency of an appeal before the Appellate Tribunal.
