Section 30A in Industrial Disputes (Punjab) Rules, 1958

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State of Punjab - Section

Section 30A in Industrial Disputes (Punjab) Rules, 1958

30A. [ Preservation of records by the Labour Court or Tribunal . [Inserted vide Punjab Government Notification No. GSR 60/C.A. 14/47/Section 38/Amd. (6) / 77, dated the 25th May, 1977.]

(1)The records of the Labour Courts or Tribunals specified in column 1 of the Table below shall be preserved for the period specified in the corresponding entry in column 2 thereof after the proceedings are finally disposed of by such Labour Courts or Tribunals :-

RECORDS	Number of years for which the records shall be preserved
(i) Orders and judgments of Labour Courts or Tribunals	15 years
(ii) Exhibited documents in the above mentioned courts orTribunals	7 years
(iii) Other papers	7 years

(2)Notwithstanding anything contained in sub-rule (1), records of the Labour Courts or Tribunals, connected with Writ petitions, if any, filed in the High Court or in the Supreme Court shall be preserved till the final disposal of such writ petitions.]

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State of Punjab - Section

Section 30A in Industrial Disputes (Punjab) Rules, 1958

30A. [ Preservation of records by the Labour Court or Tribunal . [Inserted vide Punjab Government Notification No. GSR 60/C.A. 14/47/Section 38/Amd. (6) / 77, dated the 25th May, 1977.]