Section 58 in Industrial Disputes (Punjab) Rules, 1958
58. Memorandum of Settlement.
(1)A settlement arrived at in the course of conciliation proceedings or otherwise shall be in Form H.(2)The settlement shall be signed by -(a)in the case of an employer, by the employer himself, or by his authorised agent, 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 :-(i)The President and Secretary of a Trade Union of workmen; or(ii)The President, Vice-President, Secretary or General Secretary of the Trade Union of workmen and workmen preferably one of the aggrieved workmen; or(iii)Five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose.(c)[ In the case of an individual workman in an industrial dispute under section 2-A, by the workman concerned.] [Inserted vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.](3)Where a settlement is arrived at in the course of conciliation proceeding, the Conciliation Officer shall send a report thereof to the State Government together with a copy of the memorandum of settlement signed by the parties to the dispute.(4)Where a settlement is arrived at between an employer and his workmen otherwise than in the course of conciliation proceedings before a Board or a Conciliation Officer, the parties to the settlement shall jointly send a copy thereof to the State Government, the Labour Commissioner, Punjab and to the Conciliation Officer concerned.
