Section 7A(1) in The Industrial Disputes Act, 1947
(1)The appropriate Government may, by notification in the Official Gazette, constitute one or more Industrial Tribunals for the adjudication of industrial disputes relating to any matter, whether specified in the Second Schedule or the Third Schedule, [and for performing such other functions as may be assigned to them under this Act] [ Inserted by Act 46 of 1982, Section 4 (w.e.f. 21.8.1984).].
