Section 3 in The Rajasthan Industrial Disputes Rules, 1958
3. Application.
- An application under sub-section (2) of section 10 for the reference of an industrial dispute to a Board, Court, Labour Court, Tribunal or National Tribunal shall be made in Form A and shall be delivered personally or forwarded by registered post in triplicate to the Secretary to the Government of Rajasthan Labour Department, Jaipur. The application shall be accompanied by a statement setting forth-(a)the parties to the dispute;(b)the specific matters in disputes;(c)the total number of workmen employed in the undertaking affected;(d)an estimate of the number of workmen affected or likely to be affected by the dispute; and(e)the efforts made by the parties themselves to adjust the dispute.
