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Union of India - Section

Section 43 in THE INDUSTRIAL RELATIONS CODE, 2020

43. Conciliation officers.

(1)The appropriate Government may, by notification, appoint such number of persons, as it thinks fit to be conciliation officers, charged with the duty of mediating in and promoting the settlement of industrial disputes.
(2)A conciliation officer may be appointed for a specified area or for specified industries in a specified area or for one or more specified industries and either permanently or for a limited period.