Section 18 in U.P. Industrial Disputes Rules, 1957
18. Description of parties in certain cases.
- Where in any proceeding before a Board, Labour Court or Tribunal or, an Arbitrator, there are numerous persons arrayed on any side, such persons shall be described as follows, -(i)all such persons as are members of any Union or Association, shall be described by the name of such Union or Association; and(ii)all such persons as are not members of any Union or Association, shall be described in such manner as the Board, Labour Court, Tribunal or Arbitrator, as the case may be, may determine.
