Section 86I(1) in The Gujarat Industrial Relations Act, 1946
(1)An employer or an employees or an association or a group of employers or a registered union or body of employees may apply to a Wage Board for review of an order or decision of the Wage Board and the Wage Board may for any sufficient reason and upon hearing all the parties review the order or decision:Provided that no such application shall lie until a period of one year has elapsed from the date of the making or giving of the order or decision or the last review thereof, as the case may be:Provided further that no such application by an employer or an association or a group of employers shall lie unless the employer, association or group, as the case may be, employees not less than fifteen per cent, of the employees whom the order or decision binds:Provided also that no such application by an employer or a body of employees shall lie unless the employee or body of employees represents not less than fifteen per cent, of the employees whom the order or decision binds.
