Section 31 in The Orissa Industrial Disputes Rules, 1959
31. Proceedings before a Board, Court, Labour Court or Tribunal.
- The proceeding before a Board, Court, Labour Court or Tribunal shall be held in public :Provided that the Board, Court, Labour Court or Tribunal may, at any stage, direct that any witness shall be examined or its proceedings shall be held in camera.Part-IV Remuneration of Chairman and Members of Courts, Presiding Officers of Labour Courts, Tribunals, Assessors, witnesses and staff
