Section 4 in The Orissa Industrial Disputes Rules, 1959
4. Attestation of application.
- The application and the statement accompanying it 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, secretary or any other principal officer of the corporation;(b)in case of workmen, if a substantial majority of such workmen are members of a trade union by the President and Secretary of the trade union and if a substantial majority of such workmen are not members of a trade union by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose.
