Section 10A(2A) in Industrial Disputes (Punjab) Rules, 1958
(2A)The Conciliation Officer shall send to the opposite party concerned a copy of the statement received under sub-rule (1) or sub-rule (2), as the case may be, who shall file its rejoinder with the Conciliation Officer within a period of one week of its receipt :Provided that the Conciliation Officer may when he considers necessary extend the time limit for the filing of the rejoinder by any party.
