Section 10 in The Industrial Disputes (Rajasthan Amendment) Act, 1958
10.
-B. Submission.- (1) Any employer and a Representative Union or, in the absence of any registered Representative Union, any other Union which is representative of employee may, by a written agreement, agree to submit any present or future industrial dispute or class of such disputes to the arbitration of any person whether such arbitrator is named in such agreement or not. Such agreement shall be called a submission.(2)A copy of every such submission shall be sent to the Registrar who shall register it in the register to e maintained for the purpose and shall publish it in such manner as may be prescribed.
