Section 22 in West Bengal Trade Unions Rules, 1998
22. Acceptance of claims and objections without enquiry
- If the Returning Officer is satisfied as to the validity of any claim or objection, he may allow it without further enquiry of the expiry of one week from the date on which it is entered in the list exhibited by him and clause (d) of rule 20.Provided that where before any such claim or objection has been allowed and a demand for enquiry has been made in writing to the Returning Officer by any person, it shall not be allowed without further enquiry.
