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Report No. 58 Recommendation 7.22. The only recommendation we would like to make in this connection to the Minister of Law and Justice is that he should suggest to the Union Minister of Labour to take such action as he may deem fit and necessary, in consultation with the State Governments National Trade Unions, and bodies of employers, to create a machinery which would encourage and strengthen collective bargaining, will remove political pulls and pressures in the functioning of trade unions and will persuade both the trade unions and the bodies of employers not to lean on adjudication. Collective bargaining should find a pride of Place in the settlement of collective disputes failing that, conciliation or arbitration should step in, and adjudication should come in, if at all, only last. That is the objective which the Union Labour Minister will, we have no doubt keep in mind when he formulates his proposals to enact a comprehensive Bill to regulate industrial relations.    |
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