Section 10A in Industrial Disputes (Central) Rules, 1957
10A. [ Parties to submit statements. [Substituted by G.S.R. 857, dated 22.6.1961.]
- The employer or the party representing workmen ][or in the case of an individual workman, the workman himself] [ Inserted by G.S.R. 1059, dated 30.5.1968.][involved in an industrial dispute shall forward a statement setting forth the specific matters in dispute to the Conciliation Officer concerned whenever his intervention in the dispute is required.] [ Substituted by G.S.R. 857, dated 22.6.1961.]
