Section 46(2) in Bombay Industrial Relations Act, 1946
(2)No employer shall make any change in any industrial matter mentioned in Schedule II-[(ai) before giving notice of the change as required by the provisions of sub-section (1) of section 42;](i)within the period provided for in sub-section (1) of section 44 unless an agreement is arrived at;[(ii) where no agreement is arrived at before the completion of the conciliation proceedings and during the period of ten days thereafter];(iii)where no settlement is arrived at, after two months from the date of the completion of the proceeding before the Conciliator;(iv)in case where there is a registered submission or in which the dispute has been referred to arbitration, before the date on which the award comes into operation;[(v) in cases where such matter or a dispute regarding such matter has been referred to a Wage Board for decision, before the date on which the decision comes into operation.]
