Section 80(2) in West Bengal Municipal (Employees' Service) Rules, 2010
(2)The Unions/Associations/Federative Bodies, after exhaustion of negotiation with tile appropriate departmental level, shall place their points of grievance, in writing, to the Chairman, on receipt of which the Chairman shall can the aggrieved party and may also call the concerned member of the Chairman-In-Council, if there be any, and /or the concerned officers of the Municipality for negotiation and settlement of grievances. The Chairman shall not take more than 80 days, except with the mutual agreement of the Chairman and the aggrieved party, to complete the negotiation. It shall be the responsibility of the Chairman to make his recommendation to the appropriate authority and if the reason of such grievance is related to a subject within the ambit of his statutory powers, settle the grievance within 30 days from the date of completion of negotiation.
