Section 14 in The Orissa Industrial Disputes Rules, 1959
14. Place and time of hearing.
- Subject to the provisions contained in Rules 10-A and 10-B, the sitting of a Board, Court, Labour Court, Tribunal or an Arbitrator shall be held at such times and places as the Chairman or the Presiding Officer or Arbitrator, as the case may be, may fix and the Chairman, Presiding Officer or the Arbitrator, as the case may be, shall inform the parties of the same in such a manner as he thinks fit.
