Section 25 in Industrial Disputes (Punjab) Rules, 1958
25. Assessors.
- Where assessors are appointed to advise a Tribunal under sub-section (4) of Section 7-A [-] [Omitted vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/ Amd. (5)/75, dated 21st March, 1975.] or by the Court, Labour Court or Tribunal under sub-section (5) of section 11, the Court, Labour Court or Tribunal, as the case may be, shall in relation to proceeding before it, obtain the advice of such assessors, but such advice shall not be binding on it.
