Section 20 in The Orissa Industrial Disputes Rules, 1959
20. Description of parties in certain cases.
- Where in any proceeding before a Board, Court, Labour Court, Tribunal or an Arbitrator there are numerous persons arrayed on any side, such persons shall be described as follows :(i)all such persons as are members of any trade union or association shall be described by the name of such trade union or association; and(ii)all such persons, as are not members of any trade union or association shall be described in such manner as the Board, Court, Labour Court, Tribunal or an Arbitrator, as the case may be, may determine.
