Section 40 in The M.P. Industrial Relations Act, 1960
40. Commencement of conciliation proceedings.
- On receipt of the statement of the case under Section 39 the conciliator shall, except in a case in which by reason of the provisions of Section 47 a conciliation proceeding cannot be commenced, within a week enter the industrial dispute in the register kept tor the purpose and thereupon the conciliation proceeding shall be deemed to have commenced from the date of such entry in the register, which date shall be communicated by him to the parties concerned.
