Section 4 in Industrial Court Formation of Benches Rules, 2005
4.
The following matters shall ordinarily be heard and disposed of by a Bench consisting of two or more members,-(i)appeal under clause (b) of sub-section (1) of Section 65;(ii)appeal under clause (c) of sub-section (1) of Section 65;(iii)appeal under clause (d) of sub-section (1) of Section 65;(iv)reference on point of law or interpretation of the Act or Rules under Section 70 of the Act;(v)contempt of Industrial Court and Labour Court under Section 105;
