The proper implementation of the different labour legislations rests on the statutory responsibility or obligations imposed on the Appropriate Government. But the scope and spirit of the languages used in defining the term “Appropriate Government” are not same or synonymous in different labour legislations. Amongst the labour legislations, the Industrial Disputes Act, 1947 occupies an important status in the hierarchy of Labour Laws. Section 2(a)(i) of the Industrial Disputes Act, 1947 enumerates that the Central Government is the Appropriate Government in relation to any Industrial disputes concerning the following type of Industrial Undertakings or Establishments: Any Industry carried on by or under the authority of the Central Government. Any Industry carried on by a Railway Company, or Any such “controlled industry” as may be specified in this behalf by the Central Government. Amendments ha ....