Section 9 in The Orissa Industrial Disputes Rules, 1959
9. Conciliation proceedings in public utility service.
- The Conciliation Officer, on receipt of a notice of a strike or lock-out given under Rule 78 or Rule 79, shall forthwith, arrange for interview of both the employer and workmen concerned with the dispute at such places and at such times as he may deem fit and shall endeavour to bring about a settlement of the dispute in question.
