Section 8 in Industrial Disputes (Punjab) Rules, 1958
8. Attestation of the Arbitration Agreement.
- The arbitration agreement shall be signed -(a)in the case of an employer, by the employer himself, or when the employer is an incorporated company or other body corporate, by the agent, manager or other principal officer of the Corporation :(b)in the case of workmen, by any officer of a trade union of the workmen or by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose.(c)[ in case of an individual workman by the workman himself or by any office-bearer of the trade union of which he is a member or by another workman not being a member of a different trade union in the same establishment duly authorised by him in this behalf.] [Added vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd (5)/37, dated 21st March, 1975.]Explanation :- In this rule 'Officer' means any of the following officers, namely :-(a)the President;(b)the Vice-President;(c)the Secretary (including the General Secretary);(d)a Joint Secretary;(e)any other officer of the trade union authorised in this behalf by the President and Secretary of the Union.
