Section 20G in West Bengal Industrial Disputes Rules, 1958
20G. Alteration of date or enlargement of time.
(1)Where any date is fixed for a particular purpose or any period is fixed or granted for the doing of any act prescribed by the rules, the Industrial Tribunal/Labour Court may in its discretion alter the date or enlarge such period, as the case may be, from time to time and make such order as it thinks fit with respect to the costs occasioned by such alteration of date or enlargement of time.(2)All petitions to the Industrial Tribunal/Labour Court shall be filed by 12 Noon at the latest on any working day after due service of the same on he other party and shall be moved before the Industrial Tribunal/Labour Court n due course. In default, the Industrial Tribunal/Labour Court shall be competent to reject the same summarily without assigning any reason.
