Section 70 — Representation of parties before the Commissioner:-The parties to the industrial dispute shall appear before the Commiss

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. 1[70A. Preservations of records by the National Industrial Tribunals, Industrial Tribunals or Labour Courts:-(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 periods specified in the corresponding entry in column 2 thereof after the proceedings are finally disposed of by such National Tribunals, Industrial Tribunals, Labour Courts. TABLE Records Number of years for which the records shall be preserved 1 2 (i) Orders and judgments of National Industrial Tribunals, Industrial Tribunals or Labour Courts 10 years (ii) Exhibited documents in the above mentioned Tribunals or Courts. 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.]

‹ Prev All sections Next ›