Section 58 in The Rajasthan Industrial Disputes Rules, 1958
58. Memorandum of settlement.
(1)A settlement arrived at in the course of conciliation proceedings or otherwise, shall be in Form 'H'.(2)The settlement shall be signed by-(a)in the case of an employer, by the employer himself or by his authorised agent, or when the employer is an incorporated Company or other body corporate, by the agent, manager or other principal officer of the corporation;(b)in the case of workmen, either by the President and Secretary of a trade union of workmen, or by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose.[Explanation.- In this rule, 'officer' means any of the following officers, namely:-(a)the President,(b)the Vice-President,(c)the Secretary (including the General Secretary),(d)a Joint Secretary,(e)any other officer of the trade union.](3)Where a settlement is arrived at in the course of conciliation proceeding the Conciliation Officer shall send a report thereof to the [State] [Substituted by F. 3(14) Lab. 63, 04-04-67, IV-C, w.e.f. 27-07-67] Government together with a copy of the memorandum of settlement signed by the parties to the dispute.(4)Where a settlement is arrived at between an employer and his workmen otherwise than in the course of conciliation proceeding before a Board or a Conciliation Officer, the parties to the settlement shall jointly send a copy thereof to the [State] [Inserted by F. 3(14) Lab. 63, 04-04-67, IV-C, w.e.f. 27-07-67] Government and the Labour Commissioner, Rajasthan and to the Conciliation Officer concerned.
