Equal Remuneration Act, 1976

FORM C : AUTHORITY IN FAVOUR OF LEGAL PRACTITIONER OR ANY OFFICIAL OF A REGISTERED TRADE UNION

[Rule 5]

I / We hereby authorize Shrimati/ Kumari………… a legal practitioner/an official of…….. which is a registered Trade Union to appear and act on my/our behalf, under *sub-rule (3) of the rule 3/sub-rule (3) of rule 4 in respect of the *complaint/claim against ........... (mention name of employer) on account of………… (mention violation of the Act).

Signature(s) / thumb impression(s) of the worker(s)

Station

Date

Witness

(1)

(2)

(3)

I accept the authorization.

Section

*Legal practitioner Official of a Registered Trade Union

Date

*Strike out whichever is inapplicable.