 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Industrial Disputes (Central) Rules, 1957 30. Proceedings before a Board , court, Labor Court ,Tribunal or National Tribunal The proceedings before a Board, court, Labor Court , Tribunal or National Tribunal shall be held in public: PROVIDED that the Board, court, Labor Court, Tribunal or National Tribunal may at any stage direct that any witness shall be examined or its proceedings shall be held in camera.     |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back