APPLYING FOR PERMISSION PER S. 33 OF THE INDUSTRIAL DISPUTES ACT (XIV OF 1947)
Before (state here Conciliation Officer, Board or Tribunal).
In re: ............... Ref. No. ............ of .................... (Name and address) Applicant .............. (Name with address) opposing parties.
The above-stated applicant begs to state as below:
(Give all related facts/circumstances of the case and specially the reason basing which permission is required).
The applicant, hence, prays that the express permission may be allowed to him for taking inter alia the following action/s, namely:
[State here the action/s given in cl. ................... of s. 33 of the Act] Dated this ......... day of ........
Signature of the applicant
Signature of the person verifying Date of verification ................
Place of verification ...............
Note: Section 33 of the Industrial Disputes Act 1947:
Condition of service, etc. to remain unaltered in the duration of proceedings. During waiting of any conciliation proceeding/s before a tribunal in respect of any industrial dispute, no employer shall—
(a) Change to the prejudice of the workmen concerned in such controversies, the conditions of service apply to them immediately prior the immediately of such proceedings; or
(b) Discharge or punish, whether by dismissal or otherwise, any workmen related in such controversy, expect with the written permission of the conciliation officer, board or tribunal, as the case may be.
