Section 53(4) in The Gujarat Industrial Relations Act, 1946
(4)The union whenever it acts under sub-section (1), and the employer whenever he acts under sub-section (2), shall communicate the fact to the Chief Conciliator, the Conciliator for the industry for the local area concerned and the Registrar.[Chapter IXA] [Chapter IXA was inserted by Gujarat 21 of 1972, section 3.] Joint Management Councils
