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Form for Memorandum of Settlement of Industrial Dispute between Employer and Employees Form for Memorandum of Settlement

Names of Parties

Representing employer(s):

Representing workmen:

Short Recital of the Case

Terms of settlement

Signature of the parties

…………….................

....................................

Witness:

(1)

(2)

Conciliation Officer

Signature of ……………….

Board of Conciliation

Copy to:

Assistant Labour Commissioner (Central) .................................. [Here enter the office address of the Assistant Labour Commissioner (Central) in the local area concerned].

2. Regional Labour Commissioner (Central) ...................................

3. Chief Labour Commissioner (Central), New Delhi.

4. The Secretary to the Government of India, Ministry of Labour, New Delhi.

Conciliation Officer

In case of settlements effected by ………………..

Board of Conciliation

In case where settlements are arrived at between the employer and his workmen otherwise than in the course of conciliation proceeding.



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