Section 13 in Industrial Disputes (Punjab) Rules, 1958
13. Place and time of hearing.
- [Subject to the provisions contained in rules 10-A and 10-B, the sitting of the Board, Court, Labour Court or Tribunal or of an Arbitrator] [Substituted for the words 'The sitting of a Board, Court, Labour Court, Tribunal or an Arbitrator' by Punjab Government Notification No. 653(1)-Lab/1-59/2802, dated the 19th January, 1959.] shall ordinarily be held at the place where the cause of the dispute has arisen or at such other place as may be mutually agreed upon by the parties and at such times as the Chairman or the Presiding Officer, or the Arbitrator, as the case may be, may fix and the Chairman, or Presiding Officer or the Arbitrator, as the case may be, shall inform the parties of the same in such manner as he thinks fit.
