Section 9 in Industrial Disputes (Central) Rules, 1957
9. Conciliation proceedings in public utility service.
- [(1)] [ R. 9 renumbered as sub-R. (1) by G.S.R. 1220, dated 7.10.1960.] The Conciliation Officer, on receipt of a notice of a strike or lock-out given under rule 71 or rule 72, shall forthwith arrange to interview both the employer and the workmen concerned with the dispute at such places and at such times as he may deem fit and shall endeavour to bring about a settlement of the dispute in question.(2)[ Where the Conciliation Officer receives no notice of a strike or lock-out under rule 71 or rule 72 but he considers it necessary to intervene in the dispute he may give formal intimation in writing to the parties concerned declaring his intention to commence conciliation proceedings with effect from such date as he may be inserted therein.] [ Added by G.S.R. 1220, dated 7.10.1960.]
