Section 13 in Industrial Disputes (Appellate Tribunal) Act, 1950
13. Right of the Central Government and of the appropriate Government to appear before the Appellate Tribunal.
- The appropriate Government or the Central Government, where it is not the appropriate Government, may, whether or not such Government is a party to the appeal, appear in any proceeding before the Appellate Tribunal and, thereupon, such Government shall have the right to be heard as if it were a party to that appeal.
