Section 10A(3) in Industrial Disputes (Punjab) Rules, 1958
(3)The statement of demands submitted by the party representing the workmen, [or in the case of individual workman by the workman himself] [Inserted by Haryana Government Notification No. GSR 94/CA/14/47/S 38/Amd. (1)/76 dated 21.4.1976.] under sub-rule (1) or sub-rule (2) along with a copy of the rejoinder submitted under sub-rule (2-A) shall be transmitted to the State Government by the Conciliation Officer concerned with his report under sub-section (4) of section 12.
