Section 101(5) in The West Bengal Factories Rules, 1958
(5)The association entitles to appoint the assessor within meaning of section 107 (2) of the Factories Act, 1948, shall be determined as hereinafter stated:-(a)If the appellant is a member of one such association it shall be that association.(b)If he is member of more than one such associations it shall be the association which the appellant desires should appoint the assessor.(c)If the appellant does not state in the memorandum that he is a member of any association mentioned under sub-rule (4) or if he does state which of (such associations, if he is a member of) more than one, he desires should appoint the assessor, then the appellate authority shall call upon the association which it considers be the best fitted to represent the industry and to appoint the assessor.
