Section 59 in The Gujarat Industrial Relations Act, 1946
59. Reference to Board.
(1)The [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may at any time, and where either prior to the commencement of a proceeding before the Conciliator or after his failure to bring about a settlement, the parties agree, shall refer dispute to a Board and thereupon conciliation proceedings before the Board shall be deemed to have commenced from the date of such reference.(2)On such reference being made, the Board shall give notice in the prescribed manner to the parties to the dispute to appear before it at such time and place as may be specified in the notice. A Copy of such notice shall be sent to the Labour Officer.(3)On the date specified in the notice or on such other date as may be fixed by the Board, the Board shall hold the conciliation proceeding. It shall be the duty of the Board to endeavour to bring about settlement of the industrial dispute and the provisions of sections 55, 56 and 58 shall, so far as may be, apply to the proceeding before the Board.
