Section 62(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 shall by general or special order notified in the Official Gazette fix a time limit for the completion of each stage of the conciliation proceedings provided for under this Chapter :Provided that the total period fixed for the completion of all stages of conciliation proceeding shall not exceed one month from the date on which the dispute is entered by the Conciliator in the register under section 55 or is referred to a Board under section 59:Provided further that the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may extend the said period of one month by a further period of a fortnight at a time but not exceeding in any case two months in the aggregate.
