Section 27 in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
27. Disputes relating to issue of raw materials by the employer.
(1)Any dispute between an employer and an employee or employees in relation to-(a)the issue by the employer of raw materials to the employees;(b)the rejection by the employer of beedi or cigar or both made by an employee;(c)the payment of wages for the beedi or cigar or both rejected by the employer;may be referred in writing by the employer or the employee or employees to the Labour Superintendents [* * * * * *] [In clause (c) of sub-rule (1) of Rule 27, the words 'and the Labour Officers', omitted by S.O. 1475, dated 25-9-1979.] of the area concerned who shall after making such enquiry as he may consider necessary and after giving the parties an opportunity to represent their respective cases decide the dispute and record the proceedings in Form X.[(1-A) If the Labour Superintendent of the area concerned has reasons to believe that any employer of his area issues inadequate new materials to the employees for manufacture of beedis or makes a distinction between male and female employees in the matter of raw materials to be issued for the manufacture of beedis or rejects as sub-standard or chhant more than the prescribed percentage of Beedis or Cigars or both received from a worker including a house worker or pays wages for the Beedis or Cigars so rejected at a lesser rate than the rate prescribed under these rules, the Labour Superintendent may suo moto after making such enquiries as he may consider necessary and after giving the employer and the worker or workers concerned an opportunity of being heard, issue appropriate directions to the employer and record the proceedings in Form X.] [Inserted by S.O. 15, dated 15-1-1980.](2)Any party to the dispute aggrieved by the decision thereon under sub-rule (1) may prefer an appeal within a period of thirty days from the date of the decision to the [Assistant Commissioner of Labour of the local area] [Inserted by S.O. 15, dated 15-1-1980.] whose decision thereon shall be final:Provided that the Chief Inspecting Officer may admit an appeal after the said period if the appellant satisfies such authority that he had sufficient cause for not preferring the appeal within that period.
