Section 27 in West Bengal Industrial Disputes Rules, 1958
27. Correction of errors and review of an award.
- The Labour Court, Industrial Tribunal or Arbitrator may -(i)correct any clerical or arithmetical mistake arising from an accidental slip or omission in any award made by it or him, and(ii)review an award on the ground of some mistake or error apparent on the face of the record, either of its/his own motion or on the application of any of the parties ;(iii)for sufficient cause set aside after notice to the opposite party or parties as the case may be, the ex-parte award or an award on the footing that the industrial dispute under reference is no longer in existence either of its/his own motion or on the application of any of the parties :Provided that no correction shall be made without previous notices to the parties or opposite party, as the case may be.Provided further that no application for review under clause (iii) shall be entertained on the expiry of the 15th day from the date of the award.
