Section 20F in West Bengal Industrial Disputes Rules, 1958
20F. Fixation of date and place of final hearing.
(1)After all interlocutory proceedings have been finished, the Industrial Tribunal/Labour Court shall fix a date for fixing a date of final hearing.(2)At the end of the day on which dates are fixed for final hearing of the cases the Industrial Tribunal/Labour Court shall exhibit a list showing therein the date so fixed.
