- The arbitration agreement shall be signed-(a)in the case of an employer, by the employer himself, or when the employer is an incorporated company or other body corporate, by the agent, manager, or other principal officer of the Corporation;(b)[ in the case of workmen, by any officer of a trade union of the workmen or by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen duly held for the purpose. [Substituted by Notification No. 7014/5052/XVI, dated 5-10-1961.]Explanation. - In this rule "officer" means any of the following officers, namely :-(a)the President;(b)the Vice-President;(c)the Secretary (including General Secretary);(d)a Joint Secretary;(e)Any other officer of the trade union authorised in this behalf by the President or Secretary of the Union.]
