AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Industrial Disputes (Central) Rules, 1957

32. Fees

The Chairman and a Member of a Board or court, the Presiding Officer and an assessor of a Labor Court, Tribunal or National Tribunal wherever he is not a salaried officer of government may be granted such fees as may be sanctioned by the Central Government in each case.














  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement