Section 44(8) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(8)Joint Petitions :- The provisions of sub-regulations (3) to (7) shall also apply to the extent they are relevant to petitions which concern more than one employee and are preferred jointly by a class or group of employees or by an association or union of employees recognised by the Corporation. A joint petition shall not be entertained if :-(i)it relates to a subject on which the Managing Director is authorised to pass orders, and no application for redress has been made to him.(ii)it relates to a matter regarding the redress of which a specific procedure has been prescribed under any regulation or instruction issued by the Corporation; or(iii)it relates to an individual and is not submitted by him.
