Section 3 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
3.
The draft Standing Orders to be submitted by an employer under section 3 shall be, so far as is practicable, in conformity with the Model Standing Orders in Appendix A of these rules and shall show the particulars of the workmen employed in the industrial establishments and their trade union or unions in Forms "A 1" and "A2", respectively.Statement in Form "A" showing the matters set out in the Schedule and additional matters to be included therein (i.e., matters required to be provided for in the Standing Orders) applicable to the industrial establishment and the reference to the paragraph or clause of the Standing Orders where such matters have been provided shall also accompany the draft Standing Orders.
