Section 13 in M.P. Industrial Disputes Rules, 1957
13. Place and time of hearing.
- [Subject to the provisions contained in Rules 10-A and 10-B the sitting of a Board, Court, Labour Court, or Tribunal or of an Arbitrator] [Inserted by Notification No. 7014/5052/XVI, dated 5-10-1961.] shall be held at such time and places as the Chairman or the Presiding Officer or the Arbitrator, as the case may be, may fix and the Chairman, Presiding Officer or Arbitrator, as the case may be, shall inform the parties of the same in such manner as he thinks fit.
