Section 4 in The Bombay Trade Disputes Conciliation Act, 1934
4. Appointment of Conciliators.
(1)The Commissioner of Labour shall be the ex-officio Chief Conciliator.(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.(3)This Act shall apply, in the first instance, to the textile trade or industry. 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.] direct that the provisions of this Act shall apply to such other trade or industry and in such area as may be specified in the notification.
