Section 64 in The Gujarat Industrial Relations Act, 1946
64. Conciliation proceedings not to be commenced or continued in certain cases.
- No conciliation proceeding in respect of an industrial dispute shall(a)be commenced if-(i)the representative of employees directly affected by the dispute is a registered union which is a party to a submission relating to such dispute or a dispute relating to an industrial matter similar to that regarding which the dispute has arisen;(ii)it has been referred to arbitration under the provisions of section 72 [or 73] [This word and figures were substituted for figures, word and letter '73 or 73A' by Bombay 63 of 1953, section 17.] [or referred for decision under section 86C] [These words, figures and letters were inserted by Gujarat 8 of 1962, section. 13(ii).];(iii)by reason of a direction issued under sub-section (2) of section 114 [or by reason of any of the other provisions of this Act] [These words were inserted by Bombay 55 of 1949, section 10(i).] the employers and employees concerned are in respect of the dispute bound by a registered agreement, settlement, submission or award;(b)be continued after the date on which-(i)a submission relating to such dispute is entered into by the employer and employees concerned under section 58 or 66;(ii)the dispute is a referred to arbitration under section 72, [73 or 73A] [These figures, words and letters were substituted for the words and figures 'or 73', by Bombay 55 of 1949, section 10(ii).] [or referred for decision under section 86C or 86CC] [These words, figures and letters were inserted by Gujarat 8 of 1962, section 13(ii).] or;(iii)the direction referred to in sub-clause (iii) of clause (a) is issued.
