Section 14(2) in The Bihar Industrial Disputes Rules, 1961
(2)Within two weeks of the receipt of the statement referred to under sub-rule (1) both parties shall file their respective written statements with the Labour Court or Tribunal, as the case may be and simultaneously forward copies thereof to the other party:Provided that where the Labour Court or Tribunal, as the case may be considers it necessary, it may extend the time-limit for the filing of written statements by any period.
