Section 10B(1) in Industrial Disputes (Punjab) Rules, 1958
(1)Where the State Government refers any case for adjudication to a Labour Court or Tribunal it shall send to the Labour Court or Tribunal concerned and to the opposite party concerned in the industrial dispute, a copy of every such order of reference together with a copy of the statement received by the State Government under sub-rule (3) or sub-rule (4) of Rule 10-A :[Provided that where the Labour Court or the Tribunal, as the case may be considers it necessary, it may allow at any stage of the proceedings amendments to such statement to the extent as may be necessary for the purpose of determining the real issues included in the order of reference, 11(b) in sub-rule (2), for the second proviso, the following proviso shall be substituted, namely :-"Provided further that where the Labour Court or the Tribunal, as the case may be considers it necessary it may -(a)extend the time limit for filing of rejoinder for reasons to be recorded in writing;(b)reduce the time limit for filing of rejoinder to one week in emergent cases; or(c)where both the parties agree, reduce the time limit for filing of rejoinder as per agreement; or(d)where both the parties agree, dispense with the requirement of filing of rejoinder altogether; or(e)allow at any stage of the proceedings, amendments to rejoinder to the extent as may be necessary for the purpose of determining the real issues included in the order of reference."]
