Section 6(1A) in The Maharashtra Industrial Relations Act, 1946
(1A)The State Government may appoint one or more Additional Chief Conciliators for the whole State or for any local area thereof. An Additional Chief Conciliator shall exercise such powers and perform such duties of the Chief Conciliator under the provi-sions of this Act as the State Government may, by notification in the Official Gazette, specify in this behalf.(1B) An Additional Chief Conciliator shall not be subordinate to the Chief Conciliator, except as respects such matters as the State Government may, by general or special order, specify in this behalf.
