Section 8 in The Rajasthan Industrial Disputes Rules, 1958
8. Arbitration Agreement.
- [(1) An Arbitration Agreement referred to in section 10B(1) of the Act, shall be made in Form C and shall be delivered personally or forwarded by registered post to the Registrar (in triplicate) mentioned in sub-section (2) of section 10B by the signatories to the agreement or any of them.] [Renumbered and added by F. 3(14) Lab. 63, 04-04-67, IV-C, w.e.f. 27-07-67](2)[ Attestation of the Arbitration Agreement. - The Arbitration Agreement shall be signed-(a)[ in the case of an employer-(i)by the employer himself, or(ii)if any group or association of employers is a party to the agreement by a person authorised in writing in this behalf by such group or association, or(iii)if the employer is an incorporated company or other body corporate, by the Agent. Manager or other principal officer of the corporation, if so authorised in writing by the employers.](b)in the case of workmen, either by the President and Secretary of a trade union of the workmen or by the five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose.[Explanation.- An this rule, 'officer' means any of the following officers of the trade union, namely:-(a)President;(b)Vice-President;(c)Secretary (including the General Secretary);(d)Joint Secretary; and(e)any other officer of the trade union authorized in this behalf by the President and Secretary of the Union.]
