Section 12(3) in The Industrial Employment (Standing Orders) Punjab Rules, 1978
(3)Where the appellate authority does not confirm the standing orders, amendments or modifications, it shall fix a date for the hearing of the appeal and direct that notice thereof be given, -(a)Where the appeal is filed by the employer or a workman, to trade unions of the workmen of the industrial establishments and where there is no such trade union, to the representatives of workmen elected under clause (b) of rule 6 or under rule 8, or as the case may be, to the employer.(b)Where the appeal is filed by a trade union, to the employer and all other trade unions of the workmen of the industrial establishment.(c)Where the appeal is filed by the representatives of workmen, to the employer and any other workmen whom the appellate authority allows to join as a party to the appeal.
