FORM OF APPLICATION FOR THE REFERENCE OF AN INDUSTRIAL DISPUTES TO A BOARD OF CONCILIATION/ COURT OF ENQUIRY/ LABOUR COURT/ TRIBUNAL/NATIONAL TRIBUNAL
Whereas an industrial dispute is apprehended/exists between _________ And _________ and it is expedient that the dispute/investigation and settlement/the matters specified in the enclosed statement which are connected with or relevant to the dispute should be referred for to enquiry/adjudication by a Board of Conciliation/A court of Enquiry/a Labour court/A Tribunal/A National Tribunal.
An application is hereby made under Section 10(2) of the Industrial Disputes Act, 1947 that the said matter/said dispute should be referred to a Board of Conciliation/A court of Enquiry/a Labour Court/A Tribunal/A National Tribunal.
This application is made by the undersigned who have/has been duly authorised to do so by virtue of a resolution (copy enclosed) adopted by a majority of the members present at a meeting of the _______________ held on ___________.
A statement giving the particulars required, under Rule 3 of the Industrial Disputes (Central) Rules, 1957 is attached.
Signature of Employer or agent or Manager or Principal officer of the corporation
Signature of the President of the trade Union/Secretary of the trade union
Or
Signature of five Representatives duly authorized (via resolution enclosed)
Or
Signature of the workman
Or
Signature of the workman in the Same establishment duly authorised
(Vide authorisation enclosed)
To,
The Secretary to the Government of India,
Ministry of Labour.
Statement required under Rule 3 of the Industrial Disputes (Central) Rules, 1957. To accompany the form of application prescribed under sub-section (2) of Section 10 of the Industrial Disputes Act, 1947:
- Parties to the dispute including the name and address of the establishment or undertaking involved.
- Specific matters in dispute.
- Total number of workmen employed in the undertaking affected.
- Estimated number of workmen likely to be affected by the dispute.
- Efforts made by the parties themselves to adjust the dispute
Copy to:
- The Assistant Labour Commissioner (Central)___________ (enter the office address of the Assistant Labour Commissioner (Central) in the local area concerned).
- The Regional Labour Commissioner (Central)
- The Chief Labour Commissioner (Central)
