Section 10A(2) in Industrial Disputes (Punjab) Rules, 1958
(2)The party representing workmen [or in the case of an individual workman the workmen himself] [Added by Punjab Government Notification No. 653 (1)-Lab-I-59/2802, dated the 19th January, 1959.] involved in a dispute in a non-public utility service shall forward a statement of its demands to the Conciliation Officer concerned before such date as may be specified by him for commencing conciliation proceedings. The statement shall be accompanied by as many spare copies thereof as there are opposite parties.(2-A) The Conciliation Officer shall send to the opposite party concerned a copy of the statement received under sub-rule (1) or sub-rule (2), as the case may be, who shall file its rejoinder with the Conciliation Officer within a period of one week of its receipt :Provided that the Conciliation Officer may when he considers necessary extend the time limit for the filing of the rejoinder by any party.
