Section 10 in The Rajasthan Industrial Disputes Rules, 1958
10. Conciliation proceedings in non-public utility service.
- Where the Conciliation Officer receives any information about an existing or apprehended industrial dispute which does not relate to public utility service and he considers necessary to intervene in the dispute, he shall give formal intimation, in writing to the parties concerned declaring his intention to commence conciliation proceedings with effect from such date as may be specified therein.
