Section 20 in U.P. Industrial Disputes Rules, 1957
20. [ Assessors. - (1) The State Government may, if it considers necessary, appoint up to two persons as assessors to advise a Tribunal in the proceedings before it.
(2)Where assessors are appointed to advise a Tribunal under any provisions of the Act, tire Tribunal shall, in relation to proceedings before it, obtain the advice of such assessors, but such advice shall not be binding on it.] [Substituted by Notification No. 2(ST)/XXXVI-1-26(ST)-81, dated 19.4.1982.]
