Form
for Memorandum of Settlement of Industrial Dispute between Employer and
Employees
Names
of Parties
Representing
employer(s):
Representing
workmen:
The
memorandum should include
1. Short Recital of the
Case
2. Terms of settlement
3. With the signature
names and designations in the Organisation, of all the parties.
Signature
of the parties
................................
....................................
Witness:
(1)
(2)
Conciliation
Officer
Signature
of ...................
Copy
to:
1. Assistant Labour
Commissioner (Central).................................. [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
Other
wise than in the course of conciliation proceeding.