Section 36 in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
36. Authorised Officer to appear in any proceeding before Court.
- The State Government may authorise, and direct any officer of Government to appear in any proceeding before the Court by giving notice to such Court; and on such notice being given, such officer shall be entitled to appear in such proceeding and to be heard by the Court.
