Section 9 in West Bengal Industrial Disputes Rules, 1958
9. Conciliation proceedings in public utility service.
(1)The Conciliation Officer on receipt of a notice of strike or lockout given in the prescribed manner, shall forthwith arrange to interview or contract both representatives of the employer and the workmen concerned with the dispute at such places and at such times as he may deem fit and shall endeavour to bring about a settlement of the dispute in question.(2)Where the Conciliation Officer receives any information about an existing or apprehended industrial dispute not arising of notice of strike or lockout, he may intervene in the dispute and may, if he deems necessary, commence conciliation proceedings.
