Section 64 in West Bengal Industrial Disputes Rules, 1958
64. Certificate on copies.
(1)Each page of the copy shall be signed at the bottom by the person copying it. It shall also bear at the end, signature of the clerk who examined it. Every alteration or inter lineation shall also be initialled by him.(2)All copies shall be carefully compared by a salaried comparing clerk and if certified copies are applied for, shall be certified to be true copies. Each page shall be sealed with the seal of the office of the Labour Court or Tribunal and the copy shall be signed in full at the end by the certifying officer with the designation and date.The Head Clerk of the office of the Tribunal shall be the public officer authorised under section 76 of the Indian Evidence Act, 1872 (I of 1872), to certify all copies issued from the office of the Tribunal or Labour Court.The State Government may also appoint any other clerk of the office of the Industrial Tribunal or Labour Court to be the public officer authorised under section 76 of the Indian Evidence Act, 1872 (I of 1872), to certify all copies issued from the office of the Tribunal or Labour Court.(3)Uncertified copy may be converted into certified copy after comparison with the original upon application of any one producing the uncertified copy and upon his filing the necessary court-fee stamp required under the Court-fees Act, 1870, provided that he is not debarred under the rules from getting certified copy. Copies with notes written on them, or portions marked or underlined shall not, however, be accepted for conversion into certified copies. If the original has been amended or added to or if any order has been endorsed on it after issue of the uncertified copy, the uncertified copy shall not be converted into certified copy.(4)At the bottom of each certified copy the following particulars shall also be endorsed :-(i)Date of application for copies ;(ii)Date when requisites are notified ;(iii)Date of supply of requisites ;(iv)Date when copy was ready for delivery ;(v)Date of delivery of the copy ;(vi)Cost of copy.
