Section 1 in The Bihar Industrial Disputes Rules, 1961
1. Title and applications.
(1)These Rules may be called the Industrial Disputes (Bihar) Rules, 1961.(2)They shall apply to an industrial dispute concerning any industry in which the Industrial Disputes (Central) Rules, 1951, do not extend and to such industrial disputes in industries in respect of which Central Government have, under Section 39 of the Act, delegated their powers to the State Government.(3)They shall also apply to an industrial dispute concerning any newspaper establishment in the State of Bihar as they apply to industrial disputes concerning any industry within the meaning of Industrial Disputes Act, 1947 (Act XIV of 1947).
