[33A. Special provision for adjudication as to whether conditions of service, etc., changed
during pendency of proceedings.—Where an employer contravenes the provisions of section 33 during
the pendency of proceedings 3[before a conciliation officer, Board, an arbitrator, a Labour Court, Tribunal
or National Tribunal], any employee aggrieved by such contravention, may make a camplaint in writing,
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[in the prescribed manner,—
(a) to such conciliation officer or Board, and the conciliation officer or Board shall take such
complaint into account in mediating in, and promoting the settlement of, such industrial dispute; and
(b) to such arbitrator, Labour Court, Tribunal or National Tribunal and on receipt of such
complaint, the arbitrator, Labour Court, Tribunal or National Tribunal, as the case may be, shall
adjudicate upon the complaint as if it were a dispute referred to or pending before it, in accordance
with the provisions of this Act and shall submit his or its award to the appropriate Government and
the provisions of this Act shall apply accordingly.]]
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