Section 30(3) in Industrial Disputes (Appellate Tribunal) Act, 1950
(3)The Appellate Tribunal shall have and exercise the same jurisdiction, power and authority, in accordance with the same procedure and practice, in respect of contempts of itself and of all the industrial tribunals as the High Courts have and exercise is respect of themselves and courts subordinate to them under the Contempt of Courts Act, 1926 (XX of 1926).
