Section 3 in The Bihar Industrial Disputes Rules, 1961
3. Application.
- An application under sub-section (2) of Section 10 for the reference of an industrial dispute to a Board, Court, Tribunal or Labour Court, shall be made in duplicate in Form A and shall be delivered personally or forwarded by registered post to the Secretary to the Government of Bihar in the Labour Department, with a copy to the Labour Commissioner, Bihar. The application shall be accompanied by a statement setting forth-(a)the parties to the dispute;(b)the specific matter in dispute;(c)the total number of workmen employed in the undertaking affected;(d)as estimated number of workmen affected or likely to be affected by the dispute; and(e)the efforts made by the parties themselves to adjust the dispute.
