The Cine Workers and Cinema Theatre Workers (Regulation of Employment) Rules, 1984

Contents
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
3.	From of agreement under Section 3.- Agreement as envisaged in Section 3 of the Act shall be as in Form 'A'.
Chapter III	Procedure for reference of disputes to a Conciliation Officer or a Tribunal
4.	Applications
5.	Facts which are occasion, cause or effect of facts in issue or relevant facts
Chapter IV	Powers, procedures and duties of the Conciliation Officer and the Tribunals
6.	Conciliation Officers
7.	Parties to submit statement
8.	The conciliation officer for resolving the dispute may hold a meeting of the representatives of both parties jointly or of each party separately.
9.	The conciliation officer shall conduct proceeding expeditiously and in such manner as he may deem fit.
10.	Proceeding before the tribunal
11.	Place and time of hearing
12, 13.	Evidence
14.	The summons
15.	Service of summons or notice
16.	Description of parties in certain cases
17.	Manner of service in the case of numerous persons as parties to dispute
18.	Procedure at the first sitting
19, 20.	Tribunal may proceed ex parte
21.	Power of tribunals
22.	Appointment of Assessors
23.	The tribunal shall have power to award damages in and the cost of and incidental to any proceeding before it.
	Form A
	Form B
	Form C