Industrial Employment (Standing Orders) Act, 1946 Bare Act

9. POSTING OF STANDING ORDERS. - The text of the standing orders as finally certified under this Act shall be prominently posted by the employer in English and in the language understood by the majority of his workmen on special boards to be maintained for the purpose at or near the entrance through which the majority of the workmen enter the industrial establishment and in all departments thereof where the workmen are employed.

STATE AMENDMENTS

Industrial Employment Act| Laws India

 
 
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