4. [ Powers, procedure and duties of Conciliation Officers. - (1) On receipt of information about an existing or apprehended industrial dispute, the Conciliation Officer may, if he considers necessary, forthwith arrange to interview both the employers and the workmen concerned with the dispute at such place and time as he may deem fit and endeavour to bring about a settlement about the dispute in question.
(2)The Conciliation Officer may hold a meeting of the representatives of all the parties jointly or of each party separately.(3)The Conciliation Officer shall conduct the proceedings expeditiously and in such manner as he may deem fit.(4)Where a reference has been made by the State Government in the matter of a dispute under Section 4-K of the Act to the Tribunal or Labour Court or the Adjudicator, the Conciliation Officer concerned shall forthwith forward to the Tribunal or the Labour Court or the Adjudicator concerned, the file of the Conciliation Board relating to that matter, immediately after the application in Form I is filed by the Union.] [Inserted by Notification No. 5627(ST)/XXXVI-A - 220(ST)-67, dated 16.12.1970.]
