5. Board of Conciliation.—
(1) The appropriate Government may as occasion arises by notification in the
Official Gazette constitute a Board of Conciliation for promoting the settlement of an industrial dispute.
(2) A Board shall consist of a chairman and two or four other members, as the appropriate Government thinks
fit.
(3) The chairman shall be an independent person and the other members shall be persons appointed in equal
numbers to represent the parties to the dispute and any person appointed to represent a party shall be appointed on
the recommendation of that party:
Provided that , if any party fails to make a recommendation as aforesaid within the prescribed time, the
appropriate Government shall appoint such persons as it thinks fit to represent that party.
(4) A Board, having the prescribed quorum, may act notwithstanding the absence of the chairman or any of its
members or any vacancy in its number:
Provided that if the appropriate Government notifies the Board that the services of the chairman or of any other
member have ceased to be available, the Board shall not act until a new chairman or member, as the case may be,
has been appointed.
