6. Courts of Inquiry.—
(1) The appropriate Government may as occasion arises by notification in the Official
Gazette constitute a Court of Inquiry for inquiring into any matter appearing to be connected with or relevant to an
industrial dispute.
(2) A Court may consist of one independent person or of such number of independent persons as the appropriate
Government may think fit and where a Court consists of two or more members, one of them shall be appointed as
the chairman.
(3) A Court, having the prescribed quorum, may act notwithstanding the absence of the chairman or any of its
members or any vacancy in its number:
Provided that , if the appropriate Government notifies the Court that the services of the chairman have ceased to
be available, the Court shall not act until a new chairman has been appointed.
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