Section 8A in Industrial Disputes (Punjab) Rules, 1958
8A. [ Notification regarding arbitration agreement by majority of each party. [Added vide Punjab Government Notification No. GSR 175/C.A. 14/47/Section 38/Amd. (4)66, dated the 9th August, 1966.]
- Where an industrial dispute has been referred to arbitration and the State Government is satisfied that the persons making the reference represent the majority of each party, it shall publish a notification in this behalf in the Official Gazette for the information of the employers and workmen, who are not parties to the arbitration agreement, but are concerned in the dispute.]
