Equal Remuneration Act, 1976

3. Complaints regarding contravention of the Act

(1) Every complaint under clause (a) of sub-section (1) of section 7 shall be made in triplicate, in form ‘A’ to the authority.

(2) A single complaint may be made by, or on behalf of, or in relation to, a group of workers, if they are employed in the same establishment and the complaint relates to the same contravention.

(3) A complaint may be made by the worker himself or herself or by any legal practitioner, or by any official of a registered Trade Union, authorized in writing to appear and act on his or her behalf or by any inspector appointed under section 9 or by any other person acting with the permission of the authority.