Section 42(4) in The Gujarat Industrial Relations Act, 1946
(4)Any employee [or a representative union] [These words were inserted by Bombay 63 of 1953, section 11.] desiring a change in respect of (i) any order passed by [the] [This word was substituted for the word 'his', by Bombay 63 of 1953, section 6(b).] employer under standing orders, or (ii) any industrial matter arising out of the application or interpretation of standing orders, or (iii) an industrial matter specified in Schedule III, shall make an application to the Labour Court:Provided that no such application shall lie unless the employee [or a representative union] [These words were inserted by Bombay 63 of 1953, section 11.] has in the prescribed manner approached [the] [This word was substituted for the word 'his', by Bombay 63 of 1953, section 6(b).] employer with a request for the change and no agreement has been arrived in respect of the change within the prescribed period.
