Section 64(2) in The Orissa Industrial Disputes Rules, 1959
(2)Where a settlement is arrived at otherwise than in the conciliation proceedings, the settlement shall be signed-(a)in the case of an employer, by the employer himself or by his authorised agents, or when the employer is an incorporated company or other body corporate, by the agent, manager, secretary or other principal officer of the Corporation;(b)in the case of workmen, either by the President and Secretary of a trade union of workmen, or by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose.
