Section 9(1) in The Bombay Trade Disputes Conciliation Act, 1934
(1)On receipt of notice under section 8, the parties to a trade dispute shall within the time specified in the notice or within such time as may be fixed by the Conciliator in this behalf appoint delegates in such manner as the Conciliator may direct:Provided that when a party to the dispute is a single individual, such party may appoint himself as a delegate:Provided further that the Labour Officer may be appointed as a delegate on behalf of the workmen.
