Section 6 in Bombay Industrial Relations Act, 1946
6. Conciliators. - (1) The [State] Government shall, appoint a person to be the Chief Conciliator. His jurisdiction shall extend throughout the [State of Gujarat],
(2)The [State] Government may, by notification in the Official Gazette, appoint any person to be a Conciliator for any industry in a local area specified in the notification.(3)The [State] Government may, by notification in the Official Gazette, appoint any person to be a Special Conciliator for such local area or for such industrial dispute or class of disputes as may be specified in the notification.
