Section 49(4) in Industrial Disputes (Punjab) Rules, 1958
(4)The voting shall be conducted by the [the officer, specified by the employer under sub-rule (2) of rule 46] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.] and if any of the candidates belongs to a union, by such of them as the union may nominate shall be associated with the election.
