Section 6 in The Orissa Industrial Employment (Standing Orders) Rules, 1946
6.
As soon as may be after he receives an application under Rule 4 in respect of industrial establishment the certifying officer shall-(a)where there is a trade union of the workmen, forward a copy of the draft Standing Orders to the trade union together with a notice in Form II;(b)where there is no such trade union, hold election of three representatives by the workmen from among themselves or authorise any officer in working to hold such election, and thereupon shall forward a copy of the draft Standing Orders together with a notice in Form II to the representatives so elected.
