Section 10A(3) in The Industrial Disputes Act, 1947
(3)A copy of the arbitration agreement shall be forwarded to the appropriate Government and the conciliation officer and the appropriate Government shall, within ] [Inserted by Act 36 of 1956, Section 8 (w.e.f. 10.3.1957). ] [one month] [ Substituted by Act 36 of 1964, Section 6, " fourteen days" (w.e.f. 19.12.1964).][from the date of the receipt of such copy, publish the same in the Official Gazette. ] [Inserted by Act 36 of 1956, Section 8 (w.e.f. 10.3.1957). ][(3-A) Where an industrial dispute has been referred to arbitration and the appropriate Government is satisfied that the persons making the reference represent the majority of each party, the appropriate Government may, within the time referred to in sub-section (3), issue a notification in such manner as may be prescribed; and when any such notification is issued, the employers and workmen who are not parties to the arbitration agreement but are concerned in the dispute, shall be given an opportunity of presenting their case before the arbitrator or arbitrators. ] [ Inserted by Act 36 of 1964, Section 6 (w.e.f. 19.12.1964).]
