Section 7(3) in The Industrial Employment (Standing Orders) Central Rules, 1946
(3)Where the appellate authority does not confirm the standing orders, amendments or modifications, it shall fix a date for the hearing of the appeal and direct notice thereof to be given-(a)where the appeal is filed by the employer or a workman, to trade unions of the workmen of the industrial establishments, and where there are no such trade unions to the representatives of workmen elected under clause (b) of rule 6 or, as the case may be, to the employer;(b)where the appeal is filed by a trade union, to the employer and all other trade unions of the workmen of the industrial establishment;(c)where the appeal is filed by the representatives of the workmen, to the employer and any other workman whom the appellate authority joins as a party to the appeal.
