- The authority appointed under Rule 9 on receipt of the list prescribed in clause (a) of the preceeding Rule may, after such enquiry as he considers necessary, pass orders either -(a)disapproving the list;(b)approving the list either in its original form or as amended by him in which case such list shall be considered to be an approved list:Provided that no order disapproving or amending any such list shall be passed unless the employer shall have been given an opportunity of showing cause orally or in writing why the list as submitted by him should be approved.
