Section 8(4) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(4)Notwithstanding anything contained in section 36 of the Industrial Disputes Act, 1947 (Central Act XIV of 1947), the Board may nominate persons or officers who would be competent to act in an industrial dispute raised individually under section 2-A or collectively under section 2(k) of the said Act to represent the workers in any conciliation proceeding or proceedings before Labour Courts, Industrial Tribunal or National Tribunal or before an Arbitrator under section 10-A of the said Act, if the Board has been authorised by the manual workers.
