Section 3 in The Bihar Industrial Employment (Standing Orders) Rules, 1947
3. Submission of Draft Standing Orders.
(1)The draft Standing Orders under sub-section (1) of Section 3 shall be submitted in Form I.(a)For the purposes of Section (3) of the said Section the particular of workmen and the names of the trade, if any, to which they belong, shall be given in Forms IA and IB respectively.
