Section 19(4) in The Industrial Disputes Act, 1947
(4)Where the appropriate Government, whether of its own motion or on the application of any party bound by the award, considers that since the award was made, there has been a material change in the circumstances on which it was based, the appropriate Government may refer the award or a part of it [to a Labour Court, if the award was that of a Labour Court or to a Tribunal, if the award was that of a Tribunal or of a National Tribunal] [ Substituted by Act 36 of 1956, Section 14, for " to a Tribunal" (w.e.f. 10.3.1957).], for decision whether the period of operation should not, by reason of such change, be shortened and the decision of [Labour Court or the Tribunal, as the case may be on such reference shall, ] [Substituted by Act 36 of 1956, Section 14, for " the Tribunal" (w.e.f. 10.3.1957). ][* * *] [ The words " subject to the provision for appeal" omitted by Act 36 of 1956, Section 14 (w.e.f. 10.3.1957).][be final.
