Section 34(6) in The Maharashtra Industrial Relations Act, 1946
(6)It shall be the duty of the Labour Officer to—(a)watch the interests of employees and promote harmonious relations between employers and employees;(b)investigate the grievances of employees and represent to employers such grievances and make recommendations to them in consultation with the employees concerned for their redress;(c)report to the State Government the existence of any industrial dispute of which no notice of change has been given, together with the names or the parties thereto:Provided that the Labour Officer shall not—(a)appear in any proceeding in which the employees who are parties thereto are represented by a Representative Union;(b)where there is an approved unionfor an industry in a local area, except after consultation with the union, act under clause (b) of sub-section (6) in respect of the employees.
