Section 6 in Industrial Disputes (Punjab) Rules, 1958
6. Notice to Parties to nominate Representatives.
(1)If the Labour Commissioner, Punjab proposes to appoint a Board, it shall send a notice in Form B to the parties requiring them to nominate within a reasonable time person to represent them on the Board.(2)The notice to the employer shall be sent to the employer personally or if the employer is an incorporated company or a body corporate, to the agent, manager or other principal officer of such company or body.(3)The notice to the workmen shall be sent -(a)in the case of workmen, who are members of a registered trade union, to the President or Secretary of the trade union; and(b)in the case of workmen, who are not members of a registered trade union, to any one workman, who has attested the application made under rule 3; and in this case a copy of the notice shall also be sent to the employer who shall display copies thereof in English, Hindi and the [Official language of the State and the language understood by a majority of the workmen] [Substituted vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd (5)/37, dated 21st March, 1975.] on notice-boards in a conspicuous manner at the main entrance to the premises of the establishment.
