Section 22A in The Rajasthan Industrial Disputes Rules, 1958
22A. [ Setting aside ex parte decision. [Inserted by GSR 6/F. 1(2)(28)/Shram/72, 01-05-73, IV-C(1), w.e.f. 03-05-73]
(1)On an application made within fifteen days of the ex parte decision, the Board, Court, Labour Court, Tribunal or Arbitrator may, on sufficient cause being shown after notice to the opposite party set aside either wholly or in part, an ex parte decision.(2)The Board, Court, Labour Court, Tribunal or Arbitrator may, on an application, extend the time of fifteen days as prescribed in sub-rule (1) on sufficient cause being shown.(3)Applications under sub-rules (1) and (2) shall be supported by an affidavit.]
