Industrial Disputes (Central) Rules, 1957
8. Attestation of the arbitration agreement
The arbitration agreement shall be signed-
(a) in the case of an employer, by the employer himself, or when the employer is an incorporated company or other body corporate, by the agent, manager, or other principal officer of the Corporation;
4 [(b) in the case of the workmen, by any officer of a trade union of the workmen or by five representatives of the workmen duly authorized in this behalf at a meeting of the workmen held for the purpose;]
5 [(C) in the case of an individual workman, by the workman himself or by any officer of a trade union of which he is a member or by another workman in the same establishment duly authorized by him in this behalf :
PROVIDED that such workman is not a member of a different trade union.]
Explanation : In this rule "officer" means any of the following officers, namely :
(a) the President;
(b) the Vice-President;
(c) the Secretary (including the General Secretary);
(d) a Joint Secretary;
(e) any other officer of the trade union authorized in this behalf by the President and Secretary of the union.
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