Section 27 in The Bihar Industrial Disputes Rules, 1961
27. Assessors.
- Where assessors are appointed to advise a Tribunal under sub-section (4) of Section 7 A or by the Court, Labour Court or Tribunal under subsection (5) of Section 11, the Court, Labour Court, or Tribunal as the case may be, shall, in relation to proceeding before it, obtain the advise of such assessors, but such advice shall not be binding on it.
