Section 37(3) in Kerala Recognition of Trade Unions Rules, 2011
(3)If, in the course of the discussion, a settlement is arrived at, the employer shall prepare the settlement in the form of a Memorandum specified in Form Fill of the Kerala Industrial Disputes Rules, 1957 and forward the same to the Conciliation Officer appointed under the Industrial Disputes Act, 1947 (Central Act 14 of 1947) of the area concerned.
