Section 59(1) in The Gujarat Industrial Relations Act, 1946
(1)The [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may at any time, and where either prior to the commencement of a proceeding before the Conciliator or after his failure to bring about a settlement, the parties agree, shall refer dispute to a Board and thereupon conciliation proceedings before the Board shall be deemed to have commenced from the date of such reference.
