Section 9 in The Punjab Payment of Wages Rules, 1937
9. [ Prescribed authority for the purposes of sub-sections (1) and (8) of section 8. [Substituted by Punjab Government Notification No. 7933-Lab-II-61/22856, dated 19.7.1961.]
[Section 26(3)(e)(f)] - For each factory and industrial establishment there shall be a committee consisting of -(1)the Labour Officer/Labour Inspector of the area concerned;(2)two representatives of the employer; and(3)two representatives of the workers, [elected from amongst themselves in the presence of the Labour Inspector of the area by a secret ballot for which a fourteen days prior notice shall be given by the management of the factory or the Industrial establishment to the said Labour Inspector by registered post and by displaying a copy thereof at the notice board of such factory or Industrial establishment], which shall be the prescribed authority for the purposes of sub-sections (1) and (8) of section 8].
