16. Form of report or award.—
(1) The report of a Board or Court shall be in writing and shall be
signed by all the members of the Board or Court, as the case may be:
Provided that nothing in this section shall be deemed to prevent any member of the Board or Court
from recording any minute of dissent from a report or from any recommendation made therein.
1. Ins. by Act 36 of 1956, s. 10 (w.e.f. 17-9-1956).
2. Ins. by Act 36 of 1964, s. 8 (w.e.f. 19-12-1964).
3. Subs. by Act 36 of 1956, s. 11, for “Tribunal” (w.e.f. 10-3-1957).
4. Subs. by Act 40 of 1951, s. 6, for “of the notice under section 22”.
5. Subs. by Act 36 of 1956, s. 12, for sections 15, 16, 17 and 17A (w.e.f. 10-3-1957).
6. Subs. by Act 46 of 1982, s. 10, for certain words (w.e.f. 21-8-1984).
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(2) The award of a Labour Court or Tribunal or National Tribunal shall be in writing and shall be
signed by its presiding officer.
