Section 33 in The Minimum Wages (Madhya Pradesh) Rules, 1958
33. Authorisation.
- The authorisation to act on behalf of an employed person or persons, under sub-section (2) of Section 20 or of sub-section (1) of Section 21 shall be given in Form VIII by an Instrument which shall be presented to the Authority hearing the application and shall form part of the record. Every such authorisation shall bear a court-fee stamp of twelve paise only.
