Section 72 in West Bengal Industrial Disputes Rules, 1958
72. Information to be kept confidential.
- All books, papers and other documents or things produced before a Board, Court, Labour court or Tribunal or Arbitrator whether voluntarily or in pursuance of summons may be inspected by the Board, Court, Labour Court, Tribunal or Arbitrator and also by such parties as the Board, Court, Labour Court, Tribunal or Arbitrator allows, but the information obtained therefrom shall not, except as provided in the Act, be made public; such parts of the Books, papers, documents or things as in the opinion of the Board, Court, Labour Court, Tribunal or Arbitrator do not relate to the matters at issue may be sealed up.
