Section 5A(4) in U.P. Industrial Disputes Rules, 1957
(4)The memorandum under sub-rule (1) or the report under sub-rule (2) above, shall be signed by the Chairman of the Board and such members as may be present :Provided that the memorandum under sub-rule (1) above, shall also be signed by the parties to the dispute or their authorized representatives :Provided further that nothing in this rule shall be deemed to prevent any member of the Board from submitting a dissenting report.
