Section 78A in West Bengal Industrial Disputes Rules, 1958
78A. Authorisation of representatives of parties.
(1)The authority to be given by the workman under clause (c) of sub-section (1) of section 36 shall be in Form R. Such authority shall be signed by the workman concerned.(2)The authority to be given by an employer under clause (c) of sub section (2) of section 36 shall be in Form R-1. Such authority shall be signed by the employer or when the employer is an incorporated company by the agent, manager or any other principal officer of such company or body corporate.(3)The authorisation filed under sub-rule (1) or sub-rule (2) shall be accepted by the authority concerned by making an endorsement to that effect on the body of the Form R or Form R-1, as the case may be, on being satisfied that the person seeking to represent a party is acting bona fide.(4)Before accepting any authorisation filed in Form R or Form R-1 the authority concerned may call for such information as it may deem necessary for its satisfaction, and may refuse to accept such authorisation if it has reasons to believe that it was obtained by unfair means.(5)A party appearing by a representative shall be bound by the acts of that representative.
