Section 57 in Bombay Industrial Relations Act, 1946
57. Power of Chief Conciliator to intervenue. - (1) It shall be lawful for the Chief Conciliator to intervenue or to direct any Conciliator to intervene at any stage in any conciliation proceeding held by another conciliator, and thereafter the Chief Conciliator or the Conciliator so directed shall hold the conciliation proceeding with or without the assistance of the Conciliator.
(2)The Chief Conciliator may from time to time issue such directions as he deems fit to any Conciliator at any stage of a conciliation proceeding.
