Section 30(5) in THE INDUSTRIAL RELATIONS CODE, 2020
(5)On receipt of the drafts referred to in sub-section (1) and sub-section (4), the certifying officer shall issue notice to-(i)the Trade Union or negotiating union of the industrial establishment or undertaking, or members of the negotiating council; or(ii)where there is no Trade Union operating, to such representatives of the workers of the industrial establishment or undertaking chosen in such manner as may be prescribed,for seeking their comments in the matter and after receipt of their comments give an opportunity of being heard to the negotiating union or negotiating council, or as the case may be, to the Trade Unions or the representatives of the workers and decide as to whether or not any modification or addition to such draft standing order is necessary to render the draft standing order certifiable, and shall make an order in writing in this regard:Provided that the certifying officer shall complete such procedure for certification referred to in sub-sections (4) and (5) in respect of-(a)the draft standing order so received within a period of sixty days from the date of the receipt of it; and(b)the draft modifications in the standing order so received within a period of sixty days from the date of the receipt of such modifications,failing which such draft standing orders or, as the case may be, the modifications in the standing order shall be deemed to have been certified on the expiry of the said period.
