Section 66 in Bombay Industrial Relations Act, 1946
66. Submission. - (1) Any employer and a Representative Union or any other registered union which is a representative of employers may, by a written agreement, agree to submit any present or future industrial dispute or class of such disputes to the arbitration of any person whether such arbitrator is named in such agreement or not. Such agreement shall be called a submission.
(2)Such submission may provide that the dispute shall be referred to the arbitration of a Labour Court or the Industrial Court:[Provided that no such submission shall provide for reference of any such dispute to the arbitration of the Industrial Court when under any provision of this Act it is required to be referred to the Labour Court for its decision.](3)A copy of every such submission shall be sent to the Registrar who shall register it in the register to be maintained for the purpose and shall publish it in such manner as may be prescribed.
