Section 80B in The Gujarat Industrial Relations Act, 1946
80B. When an employee, who is not permitted to appear may be allowed to join as party.
- Any employee, who is not permitted to appear under section 80A but on whose behalf the application is defended may apply to the Court to make him a party to such application. The Court may grant such application, if it is satisfied that the interest of the employee will be severally and materially affected to his prejudice if he is not joined as a party to the application.
