Section 3(1) in West Bengal Industrial Disputes Rules, 1958
(1)An application under sub-section (2) of section 10 for the reference of an industrial dispute to a Board, Court. Labour Court or Tribunal shall be made in Form A and shall be delivered personally or forwarded by registered post in triplicate to the Labour Commissioner and/or to the Conciliation Officer concerned. The application shall be accompanied by a statement setting forth(a)the parties to the dispute ;(b)the specific matters in dispute ;(c)the total number of workmen employed in the undertaking affected;(d)an estimate of the 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.
