Section 12(10) in U.P. Industrial Disputes Rules, 1957
(10)As and when the application in Form I filed by the espousing Union before the Conciliation Officer is received by the Labour Court or the Tribunal, the Presiding Officer concerned shall place on record this document which shall be treated in the proceedings as document of the Union or the workman.] [Substituted by Notification No. 9043/(ST)/XXXVI-1, dated 19.1.1978.]
