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Union of India - Section

Section 70 in The Industrial Disputes (Central) Rules,1957

70. Representation of parties before the Commissioner.

- The parties to the Industrial Dispute shall appear before the Commissioner, either in person or by any other person who is competent to represent them in the proceedings before the Labour Court.[70-A. Preservation of records by the National Industrial Tribunals, Industrial Tribunals or Labour Courts. [ Inserted by G.S.R. 931, dated 15.7.1975.]
(1)The records of the National Industrial Tribunals, Industrial Tribunals or Labour Courts specified in Column 1 of the Table below shall be preserved, for the period specified in the corresponding entry in column 2 thereof, after the proceedings are finally disposed of by such National Tribunals, Industrial Tribunals or Labour Courts.Table
Records Number of years for which the records shall be preserved
1 2
(i) Orders and judgments of National Industrial Tribunals 10 years.
(ii) Exhibited documents in the above mentioned Tribunals or Court 10 years
(iii) Other papers 7 years.
(2)Notwithstanding anything contained in sub-rule (1), the records of the National Industrial Tribunals, Industrial Tribunals or Labour Courts, connected with writ petitions, if any, filed in the High Courts or Supreme Court, or connected with appeals by special leave, if any, filed in the Supreme Court shall be preserved at least till the final disposal of such writ petitions or appeal by special leave.]