Report No. 77

8.12. Procedure of proceedings taken in suit.-

No plaint should be filed in any court relating to a dispute mentioned above without the aggrieved person first approaching the conciliation board. In case, however, sufficient ground or urgency is shown to the satisfaction of the court for straightaway starting such proceedings without approaching such board, the court may entertain such a plaint.

In case of such sufficient cause or urgency is shown, it would be within the competence of the court to reject the plaint or, in appropriate cases to stay further proceedings in the suit till such time as recourse is had to the board. Suitable provisions for this purpose will have to be enacted if it is decided to adopt the above scheme. The details of the scheme can also be gone-into at that stage.