Section 100 in The Gujarat Industrial Relations Act, 1946
100. Court of Enquiry; constitution, duties and powers of.
(1)The [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may constitute one or more Courts of Enquiry consisting of such number of persons as the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] government may think fit.(2)A Court of Enquiry shall inquire into such industrial matters, as may be referred to it by the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government, including any matter pertaining to conditions of work or relations between employers and employees in any industry, and any aspect of any industrial dispute.(3)Even proceeding before a Court of Enquiry shall be deemed to be a judicial proceeding within the meaning of sections 192, 193 and 228 of the Indian Penal Code. (XIV of 1860.)(4)[ A copy of Enquiry may refer to the Industrial Court any point of law arising in any proceeding before it under this Act. Any finding of the Court of Enquiry in such proceeding shall be in accordance with the decision of the Industrial Court on such point.] [Sub-section (4) was added by Gujarat 22 of 1966, section 14.]
