Section 6(1) in The Bengal Industrial Employment (Standing Orders) Rules, 1946
(1)On receipt of the draft Standing Orders the Certifying Officer shall forward within seven days from its receipt a copy thereof by registered post together with a notice in Form "B" to the trade union or unions named by the employer or to any other trade union or unions which may be known to such Certifying Officer as concerned with the establishment or establishments to which the Standing Orders relate and where there is no such trade union shall cause a copy thereof to be affixed on the notice board at the office of the Certifying Officer and of the establishment or establishments concerned for the information of the workmen of such establishment or establishments.
