Industrial Employment (Standing Orders) Act, 1946

FORM III

[Section 8]

REGISTER-PART I

INDUSTRIAL ESTABLISHMENT

Sl. No __________

Date of the dispatch of the copy of Standing Orders authenticated under section 5 for the first time

Date of filing appeal

Date and nature of decision amendment made on appeal, if any.

Date of the dispatch of the copy of the Standing Orders as settled on appeal

Any notice subsequently given or received of any amendment results

PART II

(Should contain the authenticated copy of the Standing Orders)