Section 11 in Bihar Payment of Wages (Procedure) Rules, 1965
11. Exercise of powers.
- In exercising the powers of a Civil Court conferred by the relevant orders of the first Schedule of the Code of Civil Procedure, 1908, with such alterations as the Authority may find necessary, not affecting their substance, for adopting them to the matter before him, and save where they conflict with the express provisions of the Act or these Rules.
