Section 13 in The Bombay Trade Disputes Conciliation Act, 1934
13. Settlement and Report.
(1)If a settlement of a trade dispute is arrived at in a conciliation proceeding a memorandum of such proceeding and settlement shall be drawn up in the prescribed form by the Conciliator and signed by the delegates. The Conciliator shall send a report of such settlement together with a copy of the memorandum to the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council', by the Adaptation of Indian Laws Order in Council.].(2)If no such settlement is arrived at, the Conciliator shall, as soon as possible, after the close of the conciliation proceeding, send a full report regarding the trade dispute to the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council', by the Adaptation of Indian Laws Order in Council.], setting forth the particulars of the proceeding and the steps taken by him for the purpose of ascertaining the facts and circumstances relating to the dispute and the reasons on account of which, in his opinion, a settlement could not be made.(3)Notwithstanding anything contained in sub-section (1) or (2) any information or contents of any document shall not be included in the memorandum of proceedings, settlement or report drawn up or made under sub-section (1) or (2), if such information or the contents of such document is not permitted by the Conciliator to be disclosed under sub-section (4) of section 12.(4)The record of the conciliation proceeding held and settlement made under this section shall be maintained in the prescribed manner.
