Section 47 in Industrial Disputes (Punjab) Rules, 1958
47. Nomination of candidates for election.
(1)Every nomination shall be made on nomination paper in form G copies of which shall be supplied by the employer to the workmen requiring them.(2)Each nomination paper shall be signed by the candidate to whom it relates and attested by at least two other voters belonging to the group, section, shop or department the candidate seeking election will represent, and shall be delivered to the [officer specified under sub-rule (i) of rule 46] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.], who shall issue a receipt therefor to the candidate concerned.
