Section 15 in U.P. Industrial Disputes Rules, 1957
15. Information to be kept confidential.
- All books, papers and other documents or things produced before a Labour Court or Tribunal, whether voluntary or in pursuance of a summons, maybe inspected by such parties a the Labour Court or Tribunal may allow but the information obtained therefrom shall not, except as provided in the Act, be made public, and such parts of the books, papers, documents or things as, in the opinion of the Labour Court or Tribunal, do not relate to the matters at issue, maybe kept in a sealed cover at the discretion of the Presiding Officer.
