Section 53B in The Gujarat Industrial Relations Act, 1946
53B. Function of Council.
(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.(2)The Council shall be consulted by the employer on all matter relating to the management of the undertaking specified in sub-section (1) and it shall be the duty of the Council to advice the employer on any matter so referred to it.(3)The Council shall be entrusted by the employer with such administrative functions, appearing to be connected with, or relevant to, the discharge by the Council of its duties under this section, as may be prescribed.(4)It shall be the duty of the employer to furnish to the Council necessary information relating to such matters as may be prescribed for the purpose to enable it to discharge its duties under this Act.(5)The Council shall follow such procedure in the discharge of its duties as may be prescribed.]
