Section 58(2) in The Rajasthan Industrial Disputes Rules, 1958
(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.]
