Section 9 in The Bihar Industrial Employment (Standing Orders) Rules, 1947
9. Inviting objection to draft Standing Orders.
- The Certifying Officer shall forward a copy of the draft Standing Orders, together with a notice in Form III to the trade union, or where there is more than one trade union, to the President of the Committee elected in pursuance of Rule 8, as the case may be, requiring objections, if any, to the draft Standing Orders on behalf of the workmen to be submitted to the Certifying Officer within fifteen days from the receipt of the notice.
