Section 7A in The Bengal Industrial Employment (Standing Orders) Rules, 1946
7A.
(1)Within sixty days of the receipt of an attested copy of the Standing Orders under rule 7, the employer shall submit to the Certifying Officer a Bengali version thereof for his approval. In the case, however, of an undertaking where not less than 25 per cent of the workmen speak Hindi or Nepali, the employer shall also submit to the Certifying Officer a Hindi or Nepali version, as the case may be, of such Standing Orders for his approval. The Certifying Officer, shall, upon receipt of the aforesaid version or versions, as the case may be, approve the same after ensuring the correctness thereof.(2)Every employer shall cause to be posted the version or versions of the Standing Orders as approved under sub-rule (1), along with the English text thereof in the manner provided in section 9.
