Section 4 in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981
4. Conciliation officers .-The Central Government may, by notification in the Official Gazette, appoint such number of persons as it thinks fit, to be conciliation officers charged with the duty of mediating and promoting the settlement of any dispute (hereinafter referred to as the dispute) between a Cine-Worker and the producer of the film in, or in connection with, which he has been employed or the contractor or other person through whom he has been so employed, with respect to the terms and conditions or termination, of employment of such Cine-Worker.
