Section 8 in West Bengal Industrial Disputes Rules, 1958
8. Attestation of Arbitration Agreement. The arbitration agreement shall be signed.
- (a) in the case of an employer, by the employer himself or his authorised agent present at the meeting ;(b)in the case of workmen, either by the President and Secretary of a Trade Union of the workmen connected with the establishment or by five representatives of the workmen duly authorised in writing in this behalf by the majority of the workmen in the establishment present at a meeting held for the purpose.Powers, procedures and duties of Conciliation Officer, Boards, Courts, Labour Courts, Tribunals and Arbitrators.
