Section 64 in The Orissa Industrial Disputes Rules, 1959
64. Memorandum of settlement.
(1)A settlement arrived at in the course of conciliation proceedings or otherwise, shall be in Form 'K'.(2)Where a settlement is arrived at otherwise than in the conciliation proceedings, the settlement shall be signed-(a)in the case of an employer, by the employer himself or by his authorised agents, or when the employer is an incorporated company or other body corporate, by the agent, manager, secretary or other principal officer of the Corporation;(b)in the case of workmen, either by the President and Secretary of a trade union of workmen, or by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose.(3)Where a settlement is arrived in the course of the conciliation proceedings, the memorandum of settlement shall be signed by the persons who legally represent the parties to the dispute in the conciliation proceedings.(4)Where a settlement is arrived at in the course of conciliation proceedings, the Conciliation Officer shall send a report of the same to the State Government together with a copy of the memorandum of settlement signed by the parties to the dispute.(5)Where a settlement is arrived at between an employer and his workmen otherwise than in the course of conciliation proceedings before a Board or a Conciliation Officer, the parties to the settlement shall jointly send a copy thereof to the State Government, the Labour Commissioner, and the local Conciliation Officer having jurisdiction.
