Section 13 in U.P. Industrial Disputes Rules, 1957
13. Place and time of hearing.
- The sitting of a Labour Court or Tribunal or of an Arbitrator shall be held at such times and places as the Presiding Officer of the Arbitrator, as the case may be, may fix and the Presiding Office or Arbitrator, as the case may be, shall inform the parties of the same in sud manner as he thinks fit.
