Section 70(2) in West Bengal Trade Unions Rules, 1998
(2)Every employer shall grant special leave with wages to any two representative of the sole bargaining agent or the principal bargaining agent and each constituent of a joint bargaining council, as the case may be, in relation to the industrial establishment or the class of industry in a local area for attending meeting or meetings for negotiation or conciliation, both at bipartite and tripartite levels.
