Section 12(3) in The Industrial Disputes Act, 1947
(3)If a settlement of the dispute or of any of the matters in dispute is arrived at in the course of the conciliation proceedings, the conciliation officer shall send a report thereof to the appropriate Government [or an officer authorised in this behalf by the appropriate Government] [ Inserted by Act 35 of 1965, Section 4 (w.e.f. 1.12.1965).] together with a memorandum of the settlement signed by the parties to the dispute.
