Section 5 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
5.
When a new establishment joins a group of establishments, it shall adopt the Standing Orders of the group it joins subject to such modifications, if any, as it desires and shall notify the fact to the Certifying Officer and all the procedure for modification of standing orders shall be applicable to the modification of such Standing Orders and until such modification the previous certified Standing Orders in respect of the establishment shall be in force.
