Section 6 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
6.
(1)On receipt of the draft Standing Orders the Certifying Officer shall forward within seven days from its receipt a copy thereof by registered post together with a notice in Form "B" to the trade union or unions named by the employer or to any other trade union or unions which may be known to such Certifying Officer as concerned with the establishment or establishments to which the Standing Orders relate and where there is no such trade union shall cause a copy thereof to be affixed on the notice board at the office of the Certifying Officer and of the establishment or establishments concerned for the information of the workmen of such establishment or establishments.(2)Any employee or any organisation or person acting on behalf of an employee may submit objection to the draft Standing Orders in Form "C" in triplicate. The Certifying Officer shall besides following the procedure laid down in sub-section (2) of section 5 obtain the comments of the employer or employers to the objection and note the decision thereon. Copies of the form thus received and noted shall then be returned, one each to the objector and the employer, the third copy being retained by the Certifying Officer for his record.
