Section 3 in Industrial Disputes (Central) Rules, 1957
3. Application.
- An application under sub-section (2) of section 10 for the reference of an industrial dispute to a Board, Court, Labour Court, Tribunal or National Tribunal shall be made in Form A and shall be delivered personally or forwarded by registered post [to the Secretary to the Government of India in the Ministry of Labour and Employment (in triplicate)] [ Substituted by G.S.R. 811, dated 3.7.1959.], the Chief Labour Commissioner (Central), New Delhi, and the Regional Labour Commissioner (Central), and the Assistant Labour Commissioner (Central) concerned. The application shall be accompanied by a statement setting forth-(a)the parties to the dispute;(b)the specific matters in dispute;(c)the total number of workmen employed in the undertaking affected;(d)an estimate of the number of workmen affected or likely to be affected by the dispute; and(e)the efforts made by the parties themselves to adjust the dispute.
