Section 30 in Industrial Disputes (Central) Rules, 1957
30. Proceedings before a Board, Court, Labour Court, Tribunal or National Tribunal.
- The proceedings before a Board, Court, Labour Court, Tribunal or National Tribunal shall be held in public: Provided that the Board, Court, Labour Court, Tribunal or National Tribunal may at any stage direct that any witness shall be examined or its proceedings shall be held in camera.
