Section 48 in Jammu and Kashmir Arbitration and Conciliation Act, 1997
48. Submission of statements to conciliator.
(1)The conciliator, upon his appointment, may request each party to submit to him a brief written statement describing the general nature of the dispute and the points at issue. Each party shall send a copy of such statement to the other party.(2)The conciliator may request each party to submit to him a further written statement of his position and the facts and grounds in support thereof, supplemented by any documents and other evidence that such party deems appropriate. The party shall send a copy of such statement, documents and other evidence to the other party.(3)At any stage of the conciliation proceedings, the conciliator may request a party to submit to him such additional information as he deems appropriate.Explanation:- In this section and all the following sections of the Part, the term "conciliator" applies to a sole conciliator, two or three conciliators, as the case may be.
