Section 33 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
33. Procedure to be followed by Labour Courts in deciding appeals.
- The[appellate authority] [Substituted by Maharashtra Notification No. BCA. 1074/RC-64/LAB-5, dated 1.1.1977.] in deciding appeals under sub-section (2) of section 31 of the Act may follow the procedure of judicial inquiry and cover the spot inspection, examination of documents, witnesses and other evidences produced by the parties. For this purpose, the [appellate authority] [Substituted by Maharashtra Notification No. BCA. 1074/RC-64/LAB-5, dated 1.1.1977.] shall have the same powers as are vested in the Labour Court under the Industrial Disputes Act, 1947 in so far as they are applicable in deciding such appeals.
