Section 80D in The Gujarat Industrial Relations Act, 1946
80D. Judge of Labour Court to record minutes of proceedings, etc.
- In an inquiry under sections 80 and 80A to 80C, the Judge presiding over the Labour Court shall himself, as such inquiry proceeds, record a minute of the proceedings in his own hand, embracing the material averments made by the parties affected and the material parts of the evidence. The decision shall be signed by him and shall set forth the grounds on which it is based.] [Sections 80 to 80D were substituted for the original section 80 by Bombay 49 of 1955, section 2.]
