Section 10B(3) in The Rajasthan Industrial Disputes Rules, 1958
(3)Where the Labour Court or the Tribunal, as the case may be, finds that the party raising the dispute though directed did not forward the copy of the statement of claims to the opposite party or parties, it shall give directions to the concerned parties to furnish the copies of the statement to the opposite party or parties and for the said purpose the Labour Court or the Tribunal may extend the time limit for filing of the statement either under sub-rule (1) or written statement under sub-rule (2) by an additional period of fifteen days.
