Section 86C in The Gujarat Industrial Relations Act, 1946
86C. Reference to Wage Boards.
(1)Notwithstanding anything contained in any other provision of this Act, the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may, by an order notified in the Official Gazette refer to a Wage Board for decision any industrial matter or industrial dispute regarding items numbered 1, 2, 4, 9 and 10 in Schedule 11, and such other industrial matters or disputes as may be prescribed.(2)The order of reference under sub-section (1) shall specify, which employers and employees (including representative of employees, if any, and association of employers, if any) shall be parties to the proceedings before the Wage Board.
