Section 10(1) in The Industrial Disputes Act, 1947
(1)[Where the appropriate Government is of opinion that any industrial dispute exists or is apprehended, it may at any time] [ Substituted by Act 18 of 1952, S.3, for " If any industrial dispute exits or is apprehended, the appropriate Government may" .], by order in writing-(a)refer the dispute to a Board for promoting a settlement thereof; or(b)refer any matter appearing to be connected with or relevant to the dispute to a Court for inquiry; or(c)[ refer the dispute or any matter appearing to be connected with, or relevant to, the dispute, if it relates to any matter specified in the Second Schedule, to a Labour Court for adjudication; or [ Substituted by Act 36 of 1956, Section 7, for Cl. (c) (w.e.f. 10.3.1957).](d)refer the dispute or any matter appearing to be connected with, or relevant to, the dispute, whether it relates to any matter specified in the Second Schedule or the Third Schedule, to a Tribunal for adjudication:Provided that where the dispute relates to any matter specified in the Third Schedule and is not likely to affect more than one hundred workmen, the appropriate Government may, if it so thinks fit, make the reference to a Labour Court under clause (c):][Provided further that where the dispute relates to a public utility service and a notice under section 22 has been given, the appropriate Government shall, unless it considers that the notice has been frivolously or vexatiously given or that it would be inexpedient so to do, make a reference under this sub-section notwithstanding that any other proceedings under this Act in respect of the dispute may have commenced:] [ Substituted by Act 36 of 1956, Section 7, for " Provided that" (w.e.f. 10.3.1957).][Provided also that where the dispute in relation to which the Central Government is the appropriate Government, it shall be competent for the Government to refer the dispute to a Labour Court or an Industrial Tribunal, as the case may be, constituted by the State Government.] [ Inserted by Act 46 of 1982, Section 8 (w.e.f. 21.8.1984).][(1-A) Where the Central Government is of opinion that any industrial dispute exists or is apprehended and the dispute involves any question of national importance or is of such a nature that industrial establishments situated in more than one State are likely to be interested in, or affected by, such dispute and that the dispute should be adjudicated by a National Tribunal, then, the Central Government may, whether or not it is the appropriate Government in relation to that dispute, at any time, by order in writing, refer the dispute or any matter appearing to be connected with, or relevant to, the dispute, whether it relates to any matter specified in the Second Schedule or the Third Schedule, to a National Tribunal for adjudication.] [ Inserted by Act 36 of 1956, Section 7 (w.e.f. 10.3.1957).]
