14. Records and the decision of the Conciliation Board under Section 29 of the Act.
(1)The records of the Conciliation Board shall contain the following particulars:-(i)the order constituting the Board;(ii)written statements filed by the parties to the dispute, if any;(iii)memorandum of evidence of each witness, if any;(iv)documents produced by the parties to dispute in support of their case, if any; and(v)decision of the Board(2)The Board will give its decision within three months from the date on which the dispute has been referred to it, or such further period as the State Government may extend.(3)The decision of the Board shall contain-(i)the facts of the case,(ii)the points of reference and issues involved.(iii)the findings of the majority on each point of reference and each issue and not of dissent, if any, and(iv)the order of the Board.(4)The Chairman shall forward the decision of the Board to the Civil Court of competent jurisdiction.(5)The Court shall thereupon pass a decree in terms of the decision.(6)The decree passed under sub-rule (5) may be executed as a decree passed by a Civil Court in a suit.
