Section 10A(4) in Industrial Disputes (Punjab) Rules, 1958
(4)Where an employer, or a party representing workmen, [or in the case of an individual workman, the workman himself] [Inserted by Haryana Government Notification No. GSR 94/CA/14/47/S 38/Amd. (1)/76 dated 21.4.1976.] applies to the State Government for reference of an industrial dispute to a Labour Court or Tribunal, such application shall be accompanied by a statement of the demands or matters in dispute with as many spare copies thereof as there are opposite parties.
