Section 58(2) in The Gujarat Industrial Relations Act, 1946
(2)If no such settlement is arrived at, the Conciliator shall, as soon as possible after the close of the proceeding before him, send, a full report to the Chief Conciliator stating the steps taker by him for ascertaining the facts and circumstances relating to the dispute and the reasons on account of which, in his opinion, settlement could not be arrived at :Provided that where such Conciliator is the Chief Conciliator such report shall be forwarded by him to the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government.
