Report No. 77

8.11. Settlement by the Conciliation Board.-

If settlement is arrived at within that period, the settlement should be reduced to writing. It should be signed by all concerned and be filed in court like a compromise. If no settlement is arrived at within three months, an order should be made by the board to that effect. Even if no order about settlement having been not arrived at is made by the Board within the above period of three months, the court shall presume that no settlement was possible. Such category of suits as may be considered advisable may be kept out of the jurisdiction of the conciliation boards.