Section 92 in Bombay Industrial Relations Act, 1946
92. Procedure before Industrial Court. - (1) The Industrial Court shall make regulations consistent with the provisions of this Act and rules made thereunder regulating its procedure.
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for the formation of Benches consisting of one or more of its members and the exercise by each such Bench of the Jurisdiction and powers vested in it:Provided that no Bench shall consist only of a member who has not been and at the time of his appointment was not eligible for appointment as, a Judge of a High Court.(3)Every regulation made under sub-section (1) or (2) shall be published in the Official Gazette.(4)Every proceeding before the Industrial Court shall be deemed to be a judicial proceeding within the meaning of sections, 192, 193 and 228 of Indian Penal Code. (XIV of 1860.)(5)The Industrial Court shall have power to direct by whom the whole or any part of the costs of any proceeding before it shall be paid :Provided that no such costs shall be directed to be paid for the services of any legal advisor engaged by any party.
