Section 6 in The Industrial Employment (Standing Orders) Central Rules, 1946
6.
As soon as may be after he receives an application under rule 4 in respect of an industrial establishment, the Certifying Officer shall-(a)where there is a trade union of the workmen, forward a copy of the draft standing orders to the trade union together with a notice in Form II;(b)where there is no such trade union, call a meeting of the workmen to elect three representatives, to whom he shall, upon their election, forward a copy of the draft standing orders together with a notice in Form II.
