(1)An arbitration agreement referred to in Section 5-B(1) of the Act shall be made in Form V, and copies thereof shall be delivered personally or forwarded by registered post [* * *] to the authorities mentioned in sub-section (3) of Section 5-B by the signatories to the agreement or any of them.(2)The arbitration agreement shall be signed, -(a)[ in the case of an employer - [Substituted by Notification No. 2166(ST)/XXXVI-A -102(ST)-57, dated 20.4.1961.](i)by the employer himself, or,(ii)if any group or association of employers is a party to the agreement, by a person authorized in writing in this behalf by such group or association, or(iii)if the employer is an incorporated company or other body corporate, by the agent, manager, or other principal officer of the corporation, if so authorized in writing by the employers].(b)in the case of a workman, either by the workman himself or by the President or the Secretary of the Union of Workmen, competent to represent the workman under Section 6-I, or of a Federation of such Unions or by an officer of such Union or Federation authorized in this behalf in writing by the President of such Union or Federation, or where there is no such Union, by five representatives of the workmen duly authorized in this behalf at a meeting of the workmen held for the purpose.
