Industrial Disputes (Central) Rules, 1957
42. Group of workmen’s representatives
On receipt of the information called for under rule 41, the employer shall provide for the election of workmen’s representative on the committee in two groups-
(1) those to be elected by the workmen of the establishment who are members of the registered trade union or unions, and
(2) those to be elected by the workmen of the establishment who are not members of the registered trade union or unions, bearing the same proportion to each other as the union members in the establishment bear to the non-members:
PROVIDED that where more than half the workmen are members of the union or any one of the unions, no such division shall be made:
PROVIDED FURTHER that where a registered trade union neglects or fails to furnish the information called for under sub-rule (1) of rule 41 within one month of the date of the notice requiring it to furnish such information such union shall for the propose of this rule be treated as if it did not exist:
PROVIDED ALSO that where any reference has been made by the employer under sub-rule (2) of rule 41, the election shall be held on receipt of the decision of Assistant Labor Commissioner (Central).
Back
