Section 10A(4) in Industrial Disputes (Punjab) Rules, 1958
(4)Where an employer, or a party representing workmen, [or in the case of an individual workman, the workman himself] [Inserted vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd (5)/37, dated 21st March, 1975.] applies to the State Government for reference of an industrial dispute to a Labour Court or Tribunal, such application shall be accompanied by a statement of the demands or matters in dispute with as many spare copies thereof as there are opposite parties.
