Section 64(2) in West Bengal Industrial Disputes Rules, 1958
(2)All copies shall be carefully compared by a salaried comparing clerk and if certified copies are applied for, shall be certified to be true copies. Each page shall be sealed with the seal of the office of the Labour Court or Tribunal and the copy shall be signed in full at the end by the certifying officer with the designation and date.The Head Clerk of the office of the Tribunal shall be the public officer authorised under section 76 of the Indian Evidence Act, 1872 (I of 1872), to certify all copies issued from the office of the Tribunal or Labour Court.The State Government may also appoint any other clerk of the office of the Industrial Tribunal or Labour Court to be the public officer authorised under section 76 of the Indian Evidence Act, 1872 (I of 1872), to certify all copies issued from the office of the Tribunal or Labour Court.
