Section 68(2) in West Bengal Industrial Disputes Rules, 1958
(2)The settlement shall be signed(a)in the case of the employer, -(i)by the employer himself or by his authorised agent or when the employer is an incorporated company or other body corporate, by the agent, manager or any other principal office of the company or other corporate body, or(ii)by an officer referred to in clause (a) or clause (b) of sub-section (2) of section 36, or where the employer is not a member of any association of employer, by an officer or other employer referred to in clause (c) of the said sub-section authorised in the manner laid down in sub-rule (2) of rule 78A;(b)in the case of the workmen, -(i)by the workmen himself, or(ii)by the President or Secretary of a trade union or federation of trade unions referred to in clause (a) or clause (b) of subsection (1) of section 36, or where the workmen is not a member of any trade union, by an officer or other workmen referred to in clause (c) of the said sub-section authorised in the manner laid down in sub-rule (1) of rule 78A.
