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Industrial Disputes (Central) Rules, 1957

54. Power to co-opt

The Committee shall have the right to co-opt in a consultative capacity persons employed in the establishment having particular or special knowledge of a matter under discussion. Such co-opted member shall not be entitled to vote and shall be present at meetings only for the period during which the particular question is before the Committee.





Industrial   Disputes (Central) Rules, 1957 Back






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