Section 47(9) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
(9)Joint Petitions. - The provisions of sub-Regulations (3) to (8) 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 uniform of employees recognised by the Corporation. A joint petition shall not be entertained if -(i)it relates to a subject on which the Executive 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 regulations or instructions issued by the Corporation, or(iii)it relates to an individual and is not submitted by him.
