Section 26(2) in The Bihar Industrial Disputes Rules, 1961
(2)Subject to the provisions of sub-rule (1), the Tribunal and Labour Court shall also have the powers to consolidate a number of references under Section 10 of the Industrial Disputes Act, 1947 (Act XIV of 1947) arising in the same industry and having common issues and give a single award determining such issues:Provided that the Tribunal or Labour Court shall, before giving its award, take into consideration the financial capacity of each undertaking or any other factor which needs special consideration.
