Section 5(6) in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981
(6)A report under this section shall be submitted within three months of the commencement of the conciliation proceedings or within such shorter period as may be fixed by the Central Government:Provided that, subject to the approval of the conciliation officer, the time for the submission of the report may be extended by such period as may be agreed upon in writing by all the parties to the dispute.
