Section 33 in The Bihar Industrial Disputes Rules, 1961
33. Publication of reports and awards.
(1)The receipt of every report by a Board or award of a Labour Court or Tribunal shall be acknowledged by the State Government.(2)Within 30 days of the receipt of the report or award by the State Government, the Board, Labour Court or Tribunal shall publish the report by pronouncing the report or award in open court and shall also simultaneously arrange to exhibit the same on a notice board or a table at its office set apart for the purpose:Provided that the Board, Labour Court or Tribunal shall send prior intimation in writing to all the parties concerned in the dispute and to the State Government about the date of pronouncement of the report or award concerned.(3)The State Government may, where it so considers necessary, also arrange to notify the report or the award in the Official Gazette.(4)When any application is made for copies of any award or document to be furnished on the day on which such application is made, an additional fee equal to one and half of the fees leviable under this Rule shall be charged. Such copies should be furnished on the same day and if it is not possible, then on the following day.(5)Printed copy of an award, decision, etc., published under the authority of the State Government may be certified after comparison with the original of those document to be true copy thereof, by the Presiding Officer of the Labour Court or Tribunal, as the case may be, or by any other officer authorised by him in this behalf, on presentation of the printed copy of the award, decision, etc., by the party applying for it and on payment of the prescribed fee for such application.
