Section 47(2) in West Bengal Trade Unions Rules, 1998
(2)On such deposit being made, the Presiding Officer shall-(a)Warn the person challenged of the penalty for impersonation(b)Read out the relevant entry in the list of voters in full and ask him whether he is the person as referred to in that entry ;(c)Enter his name and address in the list of challenged voters in Form(d)Require him to affix his signature or thumb impression in the said list.
