Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 5 in The Bihar Industrial Disputes Rules, 1961

5. Notification of appointment of Board, Court, Labour Court or Tribunal.

- Constitution of Board, Court, Labour Court or Tribunal and appointment of persons to preside over such Board, Court or Tribunal or the appointment of persons to the office of Chairman, or any other member of the Board or Court shall be notified in the Bihar Gazette.