Section 10A(3) in Industrial Disputes (Punjab) Rules, 1958
(3)The statement of demands submitted by the party representing the workmen [or in the case of individual workman the workman himself] [Inserted vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd (5)/37, dated 21st March, 1975.] under sub-rule (1) or sub-rule (2) along with a copy of the rejoinder submitted under sub-rule (2-A) shall be transmitted to the State Government by the Conciliation Officer concerned with his report under sub-section (4) of section 12.
