Section 26 in The Bihar Industrial Disputes Rules, 1961
26. Power of Boards, Courts, Labour Courts and Tribunals.
(1)In addition to the powers conferred by the Act, Boards, Courts, Labour Courts, and Tribunals shall have the same powers as are vested in a Civil Court, under the Code of Civil Procedure, 1908, when trying a suit, in respect of the following matters, namely:-(a)discovery and inspection;(b)granting adjournment;(c)reception of evidence taken on affidavit;and the Board, Court, Labour Court or Tribunal may summon and examine any person whose evidence appears to it to be material and shall be deemed to be a Civil Court within the meaning of Sections 480 and 482 of the [Code of Criminal Procedure, 1898] [Now See Code of Criminal Procedure, 1973 (2 of 1974).].(2)Subject to the provisions of sub-rule (1), the Tribunal and Labour Court shall also have the powers to consolidate a number of references under Section 10 of the Industrial Disputes Act, 1947 (Act XIV of 1947) arising in the same industry and having common issues and give a single award determining such issues:Provided that the Tribunal or Labour Court shall, before giving its award, take into consideration the financial capacity of each undertaking or any other factor which needs special consideration.
