Section 33 in West Bengal Industrial Disputes Rules, 1958
33. Expenses of witnesses.
- Every person who is summoned and duly attends or otherwise appears as a witness before a Board, Court, Labour Court, Industrial Tribunal or an Arbitrator, shall be entitled to an allowance for diet, travelling and other expenses according, in the City of Calcutta, to the rules prescribed for witnesses in the High Court and, elsewhere, to the rules prescribed in respect of witnesses in the District Courts by the Civil Procedure Code and the High Court's Civil Rules and Orders and he may in the discretion of such Board, Court, Labour Court, Industrial Tribunal or Arbitrator, also be allowed compensation for loss actually suffered by reason of his attendance, as in the case of witnesses before the Civil Court. A person examined as an expert may be allowed, in addition to travelling and other expenses, reasonable remuneration for the time occupies both in giving evidence and in performing any work of an expert character necessary for the case. Where he is a Government servant, the rules contained in the High Court's Civil Rules and Orders shall apply.Notice of Change
