Section 14 in The Bihar Industrial Disputes Rules, 1961
14. Proceedings before the Labour Court or Tribunal.
(1)Where the State Government refers any case for adjudication to a Labour Court or Tribunal, it shall send to the Labour Court or Tribunal concerned and both parties concerned in the industrial dispute, a copy of every such order of reference together with a copy of statement of demand received by it under Rule 13.(2)Within two weeks of the receipt of the statement referred to under sub-rule (1) both parties shall file their respective written statements with the Labour Court or Tribunal, as the case may be and simultaneously forward copies thereof to the other party:Provided that where the Labour Court or Tribunal, as the case may be considers it necessary, it may extend the time-limit for the filing of written statements by any period.(3)The Labour Court or Tribunal, as the case may be, shall ordinarily fix the date for the first hearing of dispute within six weeks of the date on which it was referred for adjudication:Provided that the Labour Court or Tribunal, as the case may be, may, for reasons to be recorded in writing, fix a later date for the first hearing of the dispute.(4)The hearing shall ordinarily be continued from day to day and arguments shall follow immediately after the closing of evidence.
