Section 24 in West Bengal Trade Unions Rules, 1998
24. Enquiry into claims and objections.
- Returning Officer or his authorised representative shall hold a summary enquiry into every claim and objection in respect of which The notice has been given under rule 23 and shall record his decision thereon. In making the summary enquiry, the Returning Officer or his authorised representative may, at his discretion, require any claimant, objector, person objected to or representative of the concerned management to appear in person before him and examine his and also call for all such documents and papers as he may consider necessary for the purpose.
