Section 4 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
4.
A group of employers in similar industrial establishments desirous of submitting joint draft Standing Orders shall through a person authorised in this behalf by the group-(a)submit a list of employers constituting the group with the name and address in full of each establishment ;(b)submit a declaration that the establishments constituting the group will abide by the conditions laid down in the Standing Orders submitted by group ;(c)submit statement in Forms "A I " and "A2" in respect of each establishment ; and(d)as soon as any particular establishment leaves the group the person so authorised shall notify the fact to the Certifying Officer within seven days from the date on which the establishment leaves the group. Such establishment shall continue to be governed by the group Standing Orders already certified until such time as it submits separate draft Standing Orders of its own and has it duly certified.
