ARBITRATION AGREEMENT TO REFER AN INDUSTRIAL DISPUTE TO ARBITRATION
Under Section 10-A of the Industrial Act, 1947
Between
Name of the Parties.
Representing employers’
Representing workman/workmen
It is hereby agreed between the parties to refer the following dispute to the arbitration of ___________ (specify the names and addresses of the arbitrators).
- Specific matters in dispute
- Details of the parties to the dispute including the name and address of the establishment or the undertaking involved.
- Name of the workman if in case he himself is involved in the dispute
- Total number of workman or workmen in the undertaking affected.
- Estimated number of workmen affected by the dispute.
We further agree that the majority decisions of the arbitrator be binding on us/in case the arbitrators are equally divided in their opinion, that they shall appoint another person as umpire whose award shall be binding on us.
The arbitrators shall make their award within a period of ___________ (here specify the period agreed upon by the parties) from the date of the publication of this agreement in the Official Gazette by the Appropriate Government or within such further time as is extended by mutual agreement between us in writing. In case the award is not made
within the period aforementioned, the reference to arbitration shall stand automatically and we shall be free to negotiate for fresh arbitration.
Signature of the parties:
Representing employers’
Workman/Representing Workman
Witnesses:
1.
2.
Copy to:
- The Assistant Labour Commissioner (Central) _________ (here enter the office address of the Assistant Labour Commissioner (Central) in the local area concerned).
- The Regional Labour Commissioner (Central).
- The Chief Labour Commissioner (Central), New Delhi
- The Secretary to the Government of India, Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment), New Delhi.
