Section 13(2) in The Bombay Trade Disputes Conciliation Act, 1934
(2)If no such settlement is arrived at, the Conciliator shall, as soon as possible, after the close of the conciliation proceeding, send a full report regarding the trade dispute to the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council', by the Adaptation of Indian Laws Order in Council.], setting forth the particulars of the proceeding and the steps taken by him for the purpose of ascertaining the facts and circumstances relating to the dispute and the reasons on account of which, in his opinion, a settlement could not be made.
