Section 68(3) in West Bengal Industrial Disputes Rules, 1958
(3)Where a settlement is arrived at between an employer and his workman/workmen otherwise than in course of conciliation proceeding before a Board or Conciliation Officer, the parties to the settlement shall jointly send a copy thereof to the Assistant Secretary to the Government of West Bengal, Labour Department and the Conciliation Officer concerned. either by registered post with acknowledgement due or by personal service upon receipt, during the hours respectively fixed for the purpose by the officer concerned.]
