Section 64 in The Maharashtra Industrial Relations Act, 1946
64. Conciliation proceedings not to be commenced or continued in certain cases.
No conciliation proceeding in respect of an industrial disputes shall— (a) be commenced if—(i)the representative of employees directly affected by the dispute is a registered union which is a party to a submission relating to such dispute or a dispute relating to an industrial matter similar to that regarding which the dispute has arisen;(ii)it has been referred to arbitration under the provisions of section 72 or 73;(iii)by reason of a direction issued under sub-section (2) of section 114 or by reason of any of the other provisions of this Act the employers and employees concerned are in respect of the dispute bound by a registered agreement, settlement, submission or award;(b)be continued after the date on which—(i)a submission relating to such dispute is entered into by the employer and employees concerned under section 58 or 66;(ii)the dispute is referred to arbitration under section 72 73 or 73A or to a Wage Board under section 86C, or 86CC; or(iii)the direction referred to in sub-clause (iii) of clause (a) is issued.
