Section 7 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
7.
The employer shall within three days of the decision of the Certifying Officer on the objection, if any, submit to the Certifying Officer five copies of the Standing Orders as finally settled written on one side of the paper only. These will be duly attested with the seal and signature of the Certifying Officer on each page of the Standing Orders. Any correction made therein shall be attested by the initials of the Certifying Officer. One such copy of the Standing Orders shall be rearmed to the employer within seven days of the date of such decision and to the trade union or unions of the workmen in the employment of the employer.
