Section 23 in The Industrial Disputes Act, 1947

23. General prohibition of strikes and lock- outs.- No workman who is employed in any industrial establishment shall go on strike in breach of contract and no employer of any such workman shall declare a lock- out--

(a) during the pendency of conciliation proceedings before a Board and seven days after the conclusion of such proceedings;

(b) during the pendency of proceedings before 1[ a Labour Court, Tribunal or National Tribunal] and two months after the conclusion of such proceedings; 2[

(bb) 3[ during the pendency of arbitration proceedings before an arbitrator and two months after the conclusion of such proceedings, where a notification has been issued under sub- section (3A) of section 10A; or]

1. Subs. by Act 36 of 1956, s. 17, for" a Tribunal" (w. e. f. 10- 3- 1957 ). 2. The word" or" omitted by Act 36 of 1964, s. 11 (w. e. f. 19- 12- 1964 ). 3. Ins. by s. 11, ibid. (w. e. f. 19- 12- 1964 ).

(c) during any period in which a settlement or award is in operation, in respect of any of the matters covered by the settlement or award.