Section 86CC in The Gujarat Industrial Relations Act, 1946
86CC. Reference to Wage Board certain registered unions.
- [Notwithstanding anything contained in any other provision of this Act, a registered union which is a representative of employees and which is also an approved union may refer any industrial dispute of the nature, mentioned in sub-section (1) of section 86C other than a dispute in respect of bonus, to a Wage Board for decision :Provided that no such dispute shall be referred to the Wage Board by the union,-(i)after two months from the date of the completion of the proceedings before the Conciliator;(ii)where the employer has offered in writing before the Conciliator to submit the dispute to arbitration under this Act and the union has not agreed to do so;(iii)unless the dispute is first submitted to the Conciliator and the conciliation proceedings are completed or the Conciliator certifies that the dispute is not capable of being settled by conciliation.]
