Section 86H in The Gujarat Industrial Relations Act, 1946
86H. Parties on whom order or decision of Wage Board is binding.
- Subject to the provisions of sections 86 F and 86G, an order or decision of a Wage Board shall be binding on-(a)all parties to any proceeding before it who appeared or were represented therein;(b)all parties who were summoned to appear as parties to the proceeding, whether they appeared or not;(c)all the employers and employees in the concern or occupation or industry in the local area according as the order of reference under sub-section (1) of section 86-C directs irrespective of whether they were such employers or employees at the time of the making or giving of such order or decision, or whether they became such afterwards.
