Section 7 in The Bihar Bakasht Disputes Settlement Act, 1947
7. Duty of Board to bring about amicable settlement of dispute.
(1)A Board to which a dispute is referred under section 3 shall, after giving such notice to the parties and in such manner as it thinks fit, endeavour to bring about an amicable settlement of the dispute, and for this purpose such Board shall, in such manner as it thinks fit and without delay, investigate the dispute and all matters affecting the merits thereof and the right settlement thereof; and in so doing may do all such lawful things as it thinks fit for the purpose of inducing the parties to come to a fair and amicable settlement of the dispute.(2)Where such a settlement is brought about the Board shall record the same and give its decision accordingly.
