Section 10B(1) in The Rajasthan Industrial Disputes Rules, 1958
(1)While referring an industrial dispute for adjudication to a Labour Court or the Tribunal, the State Government shall direct the party raising the dispute to present and file a statement of claim complete with relevant documents, list or reliance and witnesses with the Labour Court or the Tribunal within fifteen days of the receipt of the order of reference and also forward a copy of such statement to each one of the opposite parties involved in the dispute.
