Section 100(2) in The Gujarat Industrial Relations Act, 1946
(2)A Court of Enquiry shall inquire into such industrial matters, as may be referred to it by the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] 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.
