Section 54 in The Maharashtra Industrial Relations Act, 1946
54. Report of dispute to be sent to Registrar, Chief Conciliator and Conciliator.
(1)If any proposed change in respect of which notice is given under section 42, or an intimation or special notice is given under section 43 is objected to by the employer or the employee, as the case may be, the party who gave such notice, intimation or special notice shall, if he still desires that the change should be effected forward to the Registrar, the Chief Conciliator and the Conciliator for the local area for the industry concerned a full statement of the case in the prescribed form within fifteen days from the date of service of such notice, intimation or special notice on the other party or within one week of the expiry of the period fixed by both the parties under sub-section (1) of section 44 for arriving at an agreement.Explanation.— For the purposes of this sub-section, a change shall be deemed to be objected to by the employer or employee, as the case may be, if within seven days from the date of service of such notice, intimation or special notice or within the period fixed by both the parties under sub-section (1) of section 44, for arriving at an agreement a memorandum of agreement has not been forwarded to the Registrar under the said sub-section.(2)When a notification is issued under sub-section (5) of section 43 in respect of such change, any employer or emplyee in the industry may within seven days from the date of publication of such notification forward such statement to the said officers.
