Section 6 in The Bombay Trade Disputes Conciliation Act, 1934
6. Jurisdiction of Conciliators.
(1)The Chief Conciliator shall exercise powers and perform duties under this Act throughout the [***] [The words 'Presidency except in the' deleted by A.O., 1960.] area for which a Special Conciliator has been appointed under this Act.(2)An Assistant Conciliator shall be subordinate to, and shall exercise such powers and perform such duties as may be delegated to him by, the Chief Conciliator or Special Conciliator, as the case may be.
