Section 116(5) in The Gujarat Industrial Relations Act, 1946
(5)If a registered agreement, or a settlement or award is terminated under subsection (1) or (3) or if the terms of a registered agreement, or a settlement [or an award] [These words were inserted by Bombay 55 of 1949, section 19(ii).] are changed or modified by mutual consent, notice of such termination, change or modification shall be given by the parties concerned to the Registrar and the Labour Officer. The Registrar shall enter the notice of such termination, change or modification in a register kept for the purpose.Explanation. - For the purposes of this section, parties who shall be competent to terminate a registered agreement or a settlement or award, or to change or to modify the terms of a registered agreement or a settlement [or an award] [These words were inserted by Bombay 55 of 1949, section 19(ii).] and who shall give notice of such termination, change or modification under sub-section (5) shall be the employer who has signed the agreement or settlement or who is a party to the award or the heirs, successors or assigns of such employer in respect of the undertaking concerned and the representative of the employees affected by the agreement, settlement or award.
