Section 33 in West Bengal Shops and Establishments Rules, 1964
33. Maintenance of records of cases by the referee.
(1)The referee shall record the particulars of each case in Form P and at the time of passing orders shall sign and date the particulars so recorded.(2)The referee shall while passing orders in each case also record the substance of the evidence adduced in the case as an appendix to the order.(3)Any record, other than a record or any order or direction, which is required by these rules to be signed by the referee, may be signed on behalf of and under the direction of the referee by any subordinate officer appointed in writing for this purpose by the referee.
