Section 4 in Bihar Payment of Wages (Procedure) Rules, 1965
4. Authorisation.
(1)The authorisation to act on behalf of an employed persons, under sub-section (2) of Section 15, shall be given by a certificate in Form D, and shall form a part of the record of the case.(2)Any employed person may authorise in Form H, a legal practitioner or an official of a registered Trade Union of which he is a member or an Inspector to receive any amount with compensation if any, directed to be paid to him under subsection (3) of Section 15.(3)On presentation of an authority specified in sub-rule (2) and on being satisfied the magistrate may order payment of the amount recovered to the authorised person.(4)(i)The amount received by the person authorised in sub-rule (2) shall be paid to the employed person and a receipt obtained from him in support of payment shall be submitted to the magistrate within 30 days of the date on which the amount was received.(ii)If on account of the employed persons not being available or for any other person, the amount remains unpaid the authorised person shall refund the said amount to the magistrate within the period specified in item (i) above.
