Section 6 in The Tamil Nadu Agricultural Labourer Fair Wages Rules, 1969
6. Proceedings to be summary.
- The proceedings before the Conciliation Officer and the Revenue Court shall be summary and shall, as far as possible, be governed by the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908), with regard to:-(a)the amendment of pleadings;(b)the addition of parties;(c)the passing of ex parte orders and setting them aside for good cause;(d)the ordering dismissal for default of appearance and setting aside such orders for good cause;(e)local inspection; and(f)the passing of orders.
