Section 55 in The Gujarat Industrial Relations Act, 1946
55. Commencement of conciliation proceeding.
- On receipt of the statement of the case under section 54 the Conciliator shall, except in a case in which by reason of the provisions of section 64 a conciliation proceeding cannot be commenced, [within a week] [These words were substituted for the 'forthwith' by Bombay 63 of 1953, section 15(1).] enter the industrial dispute in the register kept for the purpose and thereupon the conciliation proceeding shall be deemed to have commenced from [the date of such entry in the register, which date shall be communicated by him to the parties concerned] [These words were substituted for the words 'the date of such receipt', by Bombay 63 of 1953, section 15(2).].
