Section 8A in West Bengal Industrial Disputes Rules, 1958
8A. Notification regarding arbitration agreement by majority of each party.
- When an industrial dispute has been referred to arbitration and the State Government is satisfied that the persons making the reference represent majority of each party it shall publish a notification in this behalf in the "Official Gazette" within one month from the date of receipt of the arbitration agreement by the Government, for the information of the employers and the worker who are not parties to the arbitration agreement but are concerned in the dispute.
