Section 20H(1) in West Bengal Industrial Disputes Rules, 1958
(1)When a case is taken up for hearing the Industrial Tribunal/Labour Court shall first decide, having regard to the nature of the dispute and the issues requiring adjudication, which party shall be called upon to open its case and lead evidence. The party called upon by the Industrial Tribunal/Labour Court to open its case and lead evidence, shall comply with the order of the Industrial Tribunal/Labour Court. Thereafter, the other party to the dispute shall open its case and lead evidence.
