Section 12 in West Bengal Industrial Disputes Rules, 1958
12. Conduct of proceedings and notice for production of documents.
(1)The Conciliation Officer shall conduct the proceedings expeditiously and in such manner as he may deem fit.(2)Notice for production of documents before the Conciliation officer shall be in Form D. Such notice shall be served either personally or by registered post.[Rule 12A. Settlement of dispute on representation from individual workman.(1)The Conciliation Officer on receipt of a representation relating to an individual workman shall investigate the matter and if he is satisfied that an industrial dispute exists, he shall take all such steps as he thinks fit and proper for the purpose of inducing the parties to come to a speedy, fair and amicable settlement of the dispute.(2)If no settlement of the industrial dispute mentioned in sub-rule (1) is arrived at within a period of 60 days from the date of raising of the dispute, the party raising the dispute may apply to the Conciliation Officer personally or by registered post with acknowledgement due in Form P-4 for a certificate about the pendency of the conciliation proceedings before such Conciliation Officer.(3)The Conciliation Officer, on receipt of the application referred to in sub-section (1B) of section 10. shall within 7 days from the date of receipt of such application, issue a certificate about the pendency of conciliation proceedings to the applicant in Form S.(4)The party may, within a period of 60 days from the date of receipt of such certificate or when such certificate has not been issued within 7 days under sub-rule (3). within a period of 60 days commencing from the day immediately after expiry of 7 days as aforesaid; file an application in Form T to such Labour Court or Industrial Tribunal as may be specified by the State Government by notification in the Official Gazette.] [Inserted by Notification No. 1896 - IR dated 12.11.1993]
