Section 60 in The Maharashtra Industrial Relations Act, 1946
60. Procedure and power of Conciliator and Board.
(1)A Conciliator or a Board, as the case may be, shall subject to the provisions of this Act, follow in a conciliation proceeding such procedure as may be prescribed.(2)The proceedings before a Conciliator shall be held in camera and any proceedings before a Board may be held in public or in camera as the Board may decide.(3)If a party to an industrial dispute or a witness or any other person giving any information or producing any document in a conciliation proceeding, makes a request in writing to the Conciliator or the Board, as the case may be, that such information or the contents of such document be treated as confidential, the Conciliator or the Board shall direct that such information or document be treated as confidential:Provided that, the Conciliator or Board may permit the information or the contents of the document to be disclosed to the other party.(4)Save as provided in sub-section (3) a Conciliator or any member of a Board or any person present at or concerned in the conciliaton proceeding shall not disclose any information or the contents of any document in respect of which a request has been made under subsection (3) without the consent in writing of the party making the request under the said subsection.(5)Nothing in this section shall apply to the disclosure of any information or the con-tents of any document for the purpose of a prosection under this Act, or under any other law for the time being in force.
