Section 53B(1) in The Gujarat Industrial Relations Act, 1946
(1)The council shall be charged with the general duty to promote and assist in the management of the undertaking in a more efficient, orderly and economical manner, and for that purpose and without prejudice to the generality of the foregoing provision, it shall be the duty of the Council-(a)to promote cordial relations between the employer and employees;(b)to build up understanding and trust between them;(c)to promote measures which lead to substantial increase in productivity;(d)to secure better administration of welfare measures and adequate safety measures;(e)to train the employees in understanding the responsibilities of management of the undertaking and in sharing such responsibilities to the extent considered feasible; and(f)to do such other things as may be prescribed.
