Section 3 in The Industrial Employment (Standing Orders) Central Rules, 1946
3. [ [ Substituted by G.S.R. 732, dated 12.5.1971.]
(1)Save as otherwise provided in sub-rule (2), the Model Standing Orders for the purposes of the Act shall be those set out in Schedule I appended to these rules.(2)The Model Standing Orders for the purposes of the Act in respect of industrial establishments in coal mines shall be those set out in Schedule I-A appended to these rules. ]
