Section 7 in The Gujarat Industrial Relations Act, 1946
7. Board of Conciliation.
(1)When an industrial dispute arises the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950] Government may, by notification in the Official Gazette constitute a Board of Conciliation for promoting the settlement of such dispute.(2)The Board shall consist of a Chairman who shall be an independent person and an even number of members. Every member shall be either an independent person or a person chosen by the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950] Government from a panel representing the interests of the employers employees, provided that the number of persons chosen from panels representing employers and the number chosen from panels representing employees shall be equal. Such panels shall be constituted in the manner prescribed.(3)If any vacancy occurs in the office of the Chairman or a member of the Board before the Board has completed its work, such vacancy shall be filled in the manner prescribed and the proceedings shall be continued before the Board as so reconstituted from the stage at which they were when the vacancy occured.Explanation - For the purposes of this section a person shall be deemed to be an independent person if he is unconnected with the dispute for the settlement of which the Board is constituted and the industry directly affected by the dispute.
