Section 10A in The Orissa Industrial Disputes Rules, 1959
10A. Parties to submit statements.
(1)The party representing workmen involved in an industrial dispute in a public utility service shall forward a statement of its demands alongwith a copy of the notice prescribed under Rule 78 to the local Conciliation Officer concerned. The statement shall be accompanied by as many spare copies thereof as there are opposite parties.(2)The party representing workmen involved in a dispute in a nonpublic utility service, shall forward a statement of its demands to the local Conciliation Officer concerned before such date as may be specified by him for commencing conciliation proceedings. The statement shall be accompanied by as many spare copies thereof as there are opposite parties.(3)The statement of demands submitted by the patty representing the workmen under Sub-rule (1) and Sub-rule (2) shall be transmitted to the State Government by the local Conciliation Officer concerned with his report under Sub-section (4) of Section 12.(4)Where an employer or a party representing workmen applies to the State Government for reference of an industrial dispute to a Labour Court or Tribunal, such application shall be accompanied by a statement of the demands or points in dispute, with as many spare copies thereof as there are opposite parties.(5)The statement referred to in Sub-rules (1), (2) and (4) and every copy thereof required under the said sub-rules to accompany the said statement shall be duly signed on behalf of the party, by the person making it.
