Section 26(3) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(3)Where unions other than the recognised union possesses membership of not less than twenty percent of the total number of eligible voters, than the representatives of workmen to the shop, factory and enterprise council shall be nominated by the recognised union as well as such other minority union in proportion of their respective membership.Explanation. - (i) For the purpose of sub-section (3), the strength in the establishment shall be the basis for nomination to enterprise council.(ii)For nomination to factory council and shop councils, the strength in the establishment shall be the basis in respect of establishments other than those specified in the First Schedule. In respect of establishments specified in the First Schedule, the strength at the industrial unit level shall be the basis for nomination to factory councils and shop councils.
