Section 10A in The Rajasthan Industrial Disputes Rules, 1958
10A. [ Parties to submit statements. [Rules 10A added by F. 3(14) Lab. 63, 04-04-67, IV-C, w.e.f. 27-07-67]
- The employer or the party representing workmen involved in an industrial dispute shall forward a statement setting further the specific matter in dispute to the Conciliation Officer concerned wherever his intervention in the dispute is required.] [Added by F. 3(14) Lab. 63, 04-04-67, IV-C, w.e.f. 27-07-67]
