Section 22 in Industrial Disputes (Appellate Tribunal) Act, 1950
22. Conditions of service, etc., to remain unchanged during a certain period.
- During the period of thirty days allowed for the filing of an appeal under section 10 or during the pendency of any appeal under this Act, no employer shall --(a)alter, to the prejudice of the workman concerned in such appeal, the conditions of service applicable to them immediately before the filing of such appeal, or(b)discharge or punish, whether by dismissal or otherwise, any workmen concerned in such appeal.
