Spielberg Doctrine

noun | \ ˈspēl-ˌbərg- \ | Spiel·berg Doctrine

1. : a doctrine in labor law: the National Labor Relations Board will defer to an arbitrator's decision regarding a contract dispute if the arbitrator's decision was not repugnant to the National Labor Relations Act, the arbitration proceedings provided a hearing as fair as would have been provided before the NLRB, and the contract required binding arbitration — compare collyer doctrine