Section 34(6) in The Gujarat Industrial Relations Act, 1946
(6)It shall be the duty of the Labour Officer to-(a)watch the interests of employees and promote harmonious relations between employers and employees;(b)investigate the grievances of employees and represent to employers such grievances and make recommendations to them in consultation with the employees concerned for their redress;(c)report to the [State] [This word was substituted for the word 'Provincial' by the Aadaptation ol Laws order, 1950.] Government the existence of any industrial dispute of which no notice of change has been given, together with the names of the parties thereto:Provided that the Labour Officer shall not-(a)appear in any proceeding in which the employees who are parties thereto are represented by a Representative Union,(b)where there in [an approved union] [These words were substituted for the words 'Representative Union' by Bombay 43 of 1958, section 5.] for an industry in a local area, [except after consultation with such union] [These words were substituted for the words 'except at the request of the union' by Gujarat 20 of 1972, section 7.], act under clause (b) of subsection (6) in respect of the employees.
