Section 26 in The Orissa Industrial Disputes Rules, 1959
26. Assessors.
- Where assessors are appointed to advise a Tribunal under Sub-section (4) of Section 7-A or by the Court, Labour Court or Tribunal under Sub section (5) of Section 11, the Court, Labour Court or Tribunal, shall, in relation to proceeding before it, obtain the advice of such assessors, but such advice shall not be binding on it.
