Section 8A in Industrial Disputes (Central) Rules, 1957
8A. [ Notification regarding arbitration agreement by majority of each party. [Inserted by G.S.R. 488, dated 16.3.1965.]
- Where an industrial dispute has been referred to arbitration and the Central Government is satisfied that the persons making the reference represent the majority of each party, it shall publish a notification in this behalf in the Official Gazette for the information of the employers and workmen who are not parties to the arbitration agreement but are concerned in the dispute.]
