Section 14(3) in The Bihar Industrial Employment (Standing Orders) Rules, 1947
(3)Where the Appellate Authority does not confirm the Standing Orders in the form certified by the Certifying Officer it shall fix a date for hearing of appeal and direct notice thereof to be given -(a)Where the appeal is filed by the employer, to the trade unions of the workmen of the industrial establishment, and where there are no such trade unions, to the Committee of Representatives of workmen elected under Rule 8;(b)Where the appeal is filed by a trade union to the employer and all other trade unions of the workmen of the industrial establishment; and(c)Where the appeal is filed by the Committee of Representatives of the workmen elected under Rule 8, to the employer.
