Section 7 — For the purposes of making an enquiry under these rules the Chairman or member or members, as the case may be, shall hav

For the purposes of making an enquiry under these rules the Chairman or member or members, as the case may be, shall have all the powers of the Tribunal under section 11 and the provisions of rules 14 to 21, 24, 30 and 31 of the Industrial Disputes (Central) Rules, 1947, shall apply to such enquiry as if the Chairman or member or members by themselves constituted the Tribunal.] 1 Vide S.R.O. 1793, dated 27th May, 1954, published in the Gazette of India, Extra., Pt. II S. 3, p. 925, dated 27th May, 1954. 2 Subs. by S.R.O. 3534, dated 1st December, 1954. Rule 2 The Industrial Disputes (Central) Rules, 1957 51 THE INDUSTRIAL DISPUTES (CENTRAL) RULES, 19571 In exercise of the powers conferred by section 38 of the Industrial Disputes Act, 1947 (14 of 1947), the Central Government hereby makes the following rules, the same having been previously published as required by sub-section (1) of the said section namely: PRELIMINARY

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