(p)[ "settlement" means a settlement arrived at in the course of conciliation proceeding and includes a written agreement between the employer and workmen arrived at otherwise than in the course of conciliation proceeding where such agreement has been signed by the parties thereto in such manner as may be prescribed and a copy thereof has been sent to ] [<SPAN class=amd2><A TITLE =][an officer authorised in this behalf by] [ Inserted by Act 35 of 1965, Section 2 (w.e.f. 1.12.1965).][the appropriate Government and the conciliation officer;] [Inserted by Act 43 of 1953, Section 2 (w.e.f. 24.10.1953). ]
