Section 55 in Bombay 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] 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].
