Section 4(2) in The Bombay Trade Disputes Conciliation Act, 1934
(2)The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council', by the Adaptation of Laws Order in Council.] Government] may, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette', by the Adaptation of Laws Order in Council.], appoint any person to be an Assistant Conciliator for such area as may be specified in the said notification.
