Section 6(2) in West Bengal Workmen's House-Rent Allowance Rules, 1975
(2)Any person desiring to act on behalf of an employer or a workman, his authorised representative or legal representative, as the case may be. shall present to the Controlling Authority a letter of authority from the employer or the person concerned, as the case may be. on whose behalf he seeks to act. together with a written statement explaining his interest in the matter and praying for permission so to act and the Controlling Authority, shall record thereon an order either according his approval or specifying, in the case of refusal to grant the permission prayed for. the reasons for the refusal.
