Industrial Employment (Standing Orders) Act, 1946

FORM II: Notice

[Section 5]

Officer of the Certifying Officer for _____________ area/place _____________

Dated the________19___

I,_____________, certifying officer ____________ areas forward herewith a copy of the draft Standing Orders proposed by the employer for adoption in the ____________ industrial establishment and submitted to me for certification under the Industrial Employment (Standing Orders) Act, 1946. Any objection which the workmen may desire to make to the draft Standing Orders should be submitted to me within fifteen days from the receipt of this notice.

(Certifying officer)

To

The Secretary __________________ Union Representative elected under rule 6.

Name

Occupation

Industrial establishment