Section 8(b) in M.P. Industrial Disputes Rules, 1957
(b)[ in the case of workmen, by any officer of a trade union of the workmen or by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen duly held for the purpose. [Substituted by Notification No. 7014/5052/XVI, dated 5-10-1961.]
