Section 74(5) in West Bengal Industrial Disputes Rules, 1958
(5)Where workmen employed under the same employer are entitled to receive from him any money or any benefit capable of being computed in terms of money, then a single application in Form O. 0-2 or 0-3 for the purpose mentioned in sub-rule (1), (3) or (4), as the case may be, may be made on behalf of or in respect of any number of workmen by any person authorised in writing in this behalf by the workmen concerned, or by any person so authorised by their assignees or heirs in the cases of deceased workmen.
