Section 10B(2) in The Rajasthan Industrial Disputes Rules, 1958
(2)The Labour Court or the Tribunal after ascertaining that copies of statement of claims are furnished to the other side by party raising the disputes, shall fix the first hearing on a date not beyond one month from the date of receipt of the order of reference and the opposite party or parties shall file their written statement together with documents list of reliance and witnesses within a period of fifteen days from the date of first hearing and simultaneously forward a copy thereof to the other party.
