Section 9 in Bihar Payment of Wages (Procedure) Rules, 1965
9. Record of proceedings.
(1)The Authority shall in all cases enter the particulars indicated in Form 'F' and at the time of passing order shall sign and date the Form.(2)In a case where no appeal lies, no further record shall be necessary.(3)In a case where an appeal lies, the Authority, shall record the substance of the evidence and shall append it under his signature to the record of order or direction.
