Section 5(2) in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981
(2)The conciliation officer shall, for the purpose of bringing about a settlement of the dispute, without delay, investigate the dispute and all matters affecting the merits and the right settlement thereof and may do all such things as he thinks fit for the purpose of inducing the parties to come to a fair and amicable settlement of the dispute.
