Section 10A(2) in Industrial Disputes (Punjab) Rules, 1958
(2)The party representing workmen [or in the case of an individual workman the workmen himself] [Inserted vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd (5)/37, dated 21st March, 1975.] involved in a dispute in a non-public utility service shall forward a statement of its demands to the 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.
