Section 7 in The Industrial Employment (Standing Orders) Central Rules, 1946
7.
Standing orders certified in pursuance of sub-section (3) of section 5 or sub-section (2) of section 6 of the Act shall be authenticated by the signature and seal of office of the Certifying Officer or the appellate authority, as the case may be, and shall be forwarded by such officer or authority within a week of authentication by registered letter post to the employer and to the trade union, or, as the case may be, the representatives of the workmen elected in pursuance of rule 6.[7-A. [Inserted by G.S.R. 1166, dated 28.6.1963. ](1)Any person desiring to prefer an appeal in pursuance of sub-section (1) of section 6 of the Act shall draw up a memorandum of appeal setting out the grounds of appeal and forward it in quintuplicate to the appellate authority accompanied by a certified copy of the standing orders, amendments or modifications, as the case may be. ][The memorandum of appeal shall be in ] [ Inserted by G.S.R. 732, dated 12.5.1971.][Form IV-A] [ Substituted by G.S.R. 910, dated 10.8.1984.][set out in Schedule II to these rules.] [ Inserted by G.S.R. 732, dated 12.5.1971.](2)[ The appellate authority shall, after giving the appellant an opportunity of being heard, confirm the standing orders, amendments or modifications as certified by the Certifying Officer unless it considers that there are reasons for giving the other parties to the proceedings a hearing before a final decision is made in the appeal.(3)Where the appellate authority does not confirm the standing orders, amendments or modifications, it shall fix a date for the hearing of the appeal and direct notice thereof to be given-(a)where the appeal is filed by the employer or a workman, to trade unions of the workmen of the industrial establishments, and where there are no such trade unions to the representatives of workmen elected under clause (b) of rule 6 or, as the case may be, to the employer;(b)where the appeal is filed by a trade union, to the employer and all other trade unions of the workmen of the industrial establishment;(c)where the appeal is filed by the representatives of the workmen, to the employer and any other workman whom the appellate authority joins as a party to the appeal.(4)The appellant shall furnish each of the respondents with a copy of the memorandum of appeal.(5)The appellate authority may at any stage call for any evidence it considers necessary for the disposal of the appeal.(6)On the date fixed under sub-rule (3) for the hearing of the appeal, the appellate authority shall take such evidence as it may have called for or considers to be relevant.] [Inserted by G.S.R. 1166, dated 28.6.1963. ]
