Section 4 in Industrial Disputes (Punjab) Rules, 1958
4. Attestation of Application.
- The application and the statement accompanying it shall be signed -(a)in the case of an employer by the employer himself, or when the employer is an incorporated company or other body corporate, by the agent, manager or other principal officer of the Corporation :(b)in the case of workmen, either by the President and Secretary of registered trade union of the workmen, or by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose.(c)[ in case of an individual workman, by the workman himself or by any office-bearer of the trade union of which he is a member or by another workman not being a member of a different trade union in the same establishment duly authorised by him in this behalf.] [Addued vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd (5)/37, dated 21st March, 1975.]Note : Application not made in accordance with the provisions of rules 3 and 4 shall not be considered at all.
