Section 25 in The Rajasthan Industrial Disputes Rules, 1958
25. Assessors.
- Where assessors are appointed to advise a Tribunal under sub-section (4) of section 7-A or by the Court, Labour Court or Tribunal under sub section (5) of section 11, the Court, Labour Court or Tribunal as the case may, shall in relation to proceeding before it, obtain the advise of such assessors, but such advise shall not be binding on it.
