Section 10A(1) in Industrial Disputes (Punjab) Rules, 1958
(1)The party representing workmen [or in the case of an individual workman the workman himself] involved in an industrial dispute in a public utility service shall forward a statement of its demands along with a copy of the notice prescribed under rule 70 to the Conciliation Officer concerned. The statement shall be accompanied by as many spare copies thereof as there are opposite parties.
