Section 4(2) in The Industrial Disputes (West Bengal Amendment) Act, 1986
(2)Where an industrial dispute has been referred to a Labour Court or Tribunal under sub-section (1) of section 10, it shall, -(a)after the filing of statements and taking of evidence, give day to day hearing and pronounce its award, other determination or decision in the manner specified in section 17AA, and(b)after hearing the parties to the dispute, determine, within a period of sixty days from the date of the order referring such industrial dispute or within such shorter period as may be specified in such order, the quantum of interim relief admissible, if any :Provided that the quantum of interim relief shall, in the case of discharge, dismissal or retrenchment of a workman from service or termination of service of a workman, be equivalent to the subsistence allowance admissible under the West Bengal Payment of Subsistence Allowance Act, 1969.".
