Section 13 in The Bihar Industrial Disputes Rules, 1961
13.
The party representing workmen involved in an Industrial dispute in a public utility service shall forward a statement of its demands along with a copy of the notice prescribed under Rule 73 to the Conciliation Officer of the area and the Labour Commissioner, Bihar. The statement shall be accompanied by as many spare copies thereof as there are opposite parties.(2)The party representing workmen involved in a dispute in a non-public utility service, shall forward a statement of its demands to the Conciliation Officer of the area and the Labour Commissioner, Bihar, before such a 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.(3)The demand submitted by the party representing workmen under sub-rule (1) or sub-rule (2) shall be transmitted to the State Government by the Conciliation Officer of the area with his report under sub-section (4) of Section 12.(4)When an employer or a party representing workmen applies to the State Government for reference of an industrial dispute to a Labour Court or Tribunal, such application shall be accompanied by a statement of the demands with as many spare copies thereof as there are opposite parties.(5)The statement referred to in sub-rules (1), (2) and (4) and other copies thereof shall be duly signed on behalf of the party, by the person making it.
