Report No. 77

8.14. Inducing parties to resort to arbitration.-

It might also seem desirable to induce the parties to resort to arbitration in case conciliation proceedings fail. The efforts of the conciliation board should be, as mentioned above,1 to bring about conciliation between the parties. In case, however, the parties somehow do not agree to a mutually acceptable compromise formula, in that event, the conciliation board might suggest to the parties the desirability of referring the matter to arbitration.

1. Para.8.11, supra.