Section 10B(11) in The Rajasthan Industrial Disputes Rules, 1958
(11)In respect of reference under section 2-A, the Labour Court or the Tribunal, as the case may be, shall ordinarily submit its awards within a period of three months:Provided that the Labour Court or the Tribunal may, as and when necessary. extend the period of three months and shall record its reasons in writing to extend the time for submission of the award for another specified period.] [Renumbered and added by F. 3(14) Lab. 63, 04-04-67, IV-C, w.e.f. 27-07-67]Note - The above rule was substituted by amending Notification No. 10 dated 5.1.1987 published on 26.3.1987 for the following:-"10B. Proceeding before the Labour Court or Tribunal.- (1) Where the State Government refers any industrial dispute for adjudication to a Labour Court or Tribunal within two weeks of the date of receipt of the order of reference, the party representing workmen and the employer involved in the dispute shall file with the Labour Court or the Tribunal, as the case may be a statement of the demands relating only to the issues as are included in the order of reference and shall also forward a copy of such statements, to each one of the opposite parties involved in the said dispute:Provided that where the Labour Court or Tribunal as the case may be considers it necessary, it may extend the time limit for filing of such statements.
