Section 17 in The Industrial Employment (Standing Orders) Central Rules, 1946
17. Liability of [employer] [Substituted by G.S.R. 824, dated 30.6.1975].-The [employer] [Substituted by G.S.R. 824, dated 30.6.1975] of the establishment shall personally be held responsible for the proper and faithful observance of the standing orders.
