Section 9C — Setting up of Grievance Settlement Authorities and reference of certain individual disputes to such authorities.- (1) Th

Setting up of Grievance Settlement Authorities and reference of certain individual disputes to such authorities.- (1) The employer in relation to every industrial establishment in which fifty or more workmen are employed or 1 Ins. by Act 36 of 1956. 2 Ins. by Act No.46 of 1982. 3 Ins. by Act No.46 of 1982, S.7 (yet to be enforced). Sec. 10 The Industrial Disputes Act, 1947 13 have been employed on any day in the preceding twelve months, shall provide for, in accordance with the rules made in that behalf under this Act, a Grievance Settlement Authority for the settlement of industrial disputes connected with an individual workman employed in the establishment. (2) Where an industrial dispute connected with an individual workman arises in an establishment referred to in sub-section (1), a workman or any trade union of workmen of which such workman is a member, refer, in such manner as may be prescribed such dispute to the Grievance Settlement Authority provided for by the employer under that sub-section for settlement. (3) The Grievance Settlement Authority referred to in sub-section (1) shall follow such procedure and complete its proceedings within such period as may be prescribed. (4) No reference shall be made under Chapter III with respect to any dispute referred to in this section unless such dispute has been referred to the Grievance Settlement Authority concerned and the decision of the Grievance Settlement Authority is not acceptable to any of the parties to the dispute.] CHAPTER III REFERENCE OF DISPUTES TO BOARDS, COURTS OR TRIBUNALS

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