Section 42 in Telangana Infrastructure Development Enabling Act, 2001
42. Commencement of conciliation proceedings.
(1)The party initiating conciliation shall send to the other party a written invitation to conciliate under this part, briefly identifying the subject matter of the dispute, claim and/or difference. The party initiating conciliation shall file the invitation with the Board, in such Form as may be prescribed.(2)The conciliation proceedings shall commence when the other party receives the written invitation from the party initiating conciliation.(3)If the other party does not reply or does not participate in the conciliation proceedings, then the Board shall have power to call upon the other party to file its reply or give notice to the other party and proceed further without reply.(4)The Board may request each party to submit to it further written statement of their position and the facts and grounds in support thereof, supplemented by any document and other evidence as such party deems appropriate. The parties shall send a copy of such statement, documents and other evidence to the other party.
