Introduction The Industrial Disputes Act, 1947 embodies both substantive and procedural law aimed at promoting industrial peace and preventing industrial strife. It incorporates provisions inter alia for the investigation and settlement of industrial disputes, through the processes of adjudication and conciliation. Section 17 requires that every report of a board or Court, every arbitration award and Very award of a Labour Court, Tribunal or National Tribunal shall within a period of 30 days from the date of its receipt by the appropriate Government be published in the manner in which the appropriate Government deems fit. Under Section 17A(1), the award becomes enforceable on the expiry of 30 days from its publication by the Government. However, under the proviso, the appropriate Government has been given the power in cases where it is a party to the dispute, to declare that the award shall not be enforceable on the expiry of 30 days, on t ....