Section 67A in West Bengal Industrial Disputes Rules, 1958
67A. Classification of records of Industrial Tribunals and Labour Courts.
(1)Records of all cases of reference under section 10 and of complaint under section 33A shall consist of three files to be styled and marked respectively, File A, File B and File C, of which -(i)File A shall contain(a)Table of contents ;(b)Order Sheet of the whole case ;(c)Order of reference with addenda or corrigenda thereto ;(d)Statement of the case and the written statement of the parties involved ;(e)Issues ;(f)Award or decision and other orders;(g)Printed extract of the 'Calcutta Gazette' publishing the award;(h)Judgment or order, if any, of the High Court or the Supreme Court.(ii)File B shall contain(a)Deposition of witnesses on behalf of the parties involved ;(b)Documents admitted in evidence with a list thereof ; and(iii)File C shall contain all other papers.(2)Records of all other cases under the Act shall consist of only one file to be styled and marked File D which shall contain -(a)Order Sheet of the whole case ;(b)Original application and reply thereto, if any;(c)Deposition of witnesses examined ;(d)Documents admitted in evidence with a list thereof ;(e)Orders and decision.
