NOTICE TO NOMINATE REPRESENTATIVES TO CONCILIATION BOARD
Whereas an industrial dispute has arisen/is apprehended between _________ and _________ And it is expedient to refer the said dispute under Section 10 of the Industrial Disputes Act, 1947 to the Board of Conciliation for the purpose of investigating the same and for promoting a settlement thereof, you are hereby required to intimate to the undersigned not later than the _________ , the name(s) and address(es) of one (or two) person(s) whom you wish to recommend for appointment as your representative on the Board.
If you fail to make the recommendation by the date specified above, the Central Government will select and appoint such person(s) as it thinks fit to represent you.
Secretary to the Government of India, Ministry of Labour
