Section 20G(1) in West Bengal Industrial Disputes Rules, 1958
(1)Where any date is fixed for a particular purpose or any period is fixed or granted for the doing of any act prescribed by the rules, the Industrial Tribunal/Labour Court may in its discretion alter the date or enlarge such period, as the case may be, from time to time and make such order as it thinks fit with respect to the costs occasioned by such alteration of date or enlargement of time.
