Section 2G in The Rajasthan Industrial Disputes Rules, 1958
2G.
Every order passed under section 9-E or section 9-F or section 9-G and every order passed in appeal under section 9-1 shall be published in the State Gazette, for information of the concerned persons.]Procedure for reference of industrial disputes to Board of Conciliation Courts of Enquiry, Labour Courts, Industrial Tribunals or National Tribunals.
