Section 25A in The Industrial Disputes Act, 1947

25A. Application of sections 25C to 25E.-

(1) Sections 25C to 25E inclusive 4[ shall not apply to industrial establishments to which Chapter VB applies, or--]

(a) to industrial establishments in which less than fifty workmen on an average per working day have been employed in the preceding calendar month; or

(b) to industrial establishments which are of a seasonal character or in which work is performed only intermittently.

1. Ins. by Act 36 of 1964, s. 12 (w. e. f. 19- 12- 1964 ). 2. Subs. by Act 36 of 1956, s. 18, for" or Tribunal" (w. e. f. 10- 3- 1957 ). 3. Ins. by Act 43 of 1953, s. 3 (w. e. f. 24- 10- 1953 ). 4. Subs. by Act 32 of 1976, s. 2, for" shall not apply--" (w. e. f. 5- 3- 1976 ).

(2) If a question arises whether an industrial establishment is of a seasonal character or whether work is performed therein only intermittently, the decision of the appropriate Government thereon shall be final. 1[ Explanation.-- In this section and in sections 25C, 25D and 25E," industrial establishment" means--

(i) a factory as defined in clause (m) of section 2 of the Factories Act 1948 (63 of 1948 ); or

(ii) a mine as defined in clause (j) of section 2 of the Mines Act, 1952 (35 of 1952 ); or

(iii) a plantation as defined in clause (f) of section 2 of the Plantations Labour Act, 1951 (69 of 1951 ).]