Section 10B(11) in Industrial Disputes (Punjab) Rules, 1958
(11)In respect of a reference under-section 2-A, a Labour Court or Tribunal, as the case may be, shall ordinarily submit its award within a period of three months:Provided that the Labour Court or Tribunal, as the case may be, may, for reasons to be recorded in writing, extend the period of three months for submission of the award for another specified period.] [Substituted by Punjab Government Notification No. S.O. 46/C.A. 14/47/Section 38(Amd). (7)/87, dated 6th November, 1987. ]
