Section 100 in The Maharashtra Industrial Relations Act, 1946
100. Court of Enquiry : constitution, duties and powers of—
(1)The State Government may constitute one or more Courts of Enquiry consisting of such number of persons as the State Government may think fit.(2)A Court of Enquiry shall inquire into such industrial matters, as may be referred to it by the State 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)Every proceeding before a Court of Enquiry shall be deemed to be a judicial proceeding within the meaning of sections 192 and 193 and 228 of the Indian Penal Code.(4)A Court 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 insuch proceedings shall be in accordance with decision of the Industrial Court.
