Section 20(2) in U.P. Industrial Disputes Rules, 1957
(2)Where assessors are appointed to advise a Tribunal under any provisions of the Act, tire Tribunal shall, in relation to proceedings before it, obtain the advice of such assessors, but such advice shall not be binding on it.] [Substituted by Notification No. 2(ST)/XXXVI-1-26(ST)-81, dated 19.4.1982.]
