Section 14(1) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(1)For the purpose of election, the following workmen shall constitute the eligible voters namely:-(i)all permanent workmen; and(ii)all such casual or temporary or badli, workmen or contract labour who worked in the establishment for not less than two hundred and forty days within a continuous period of three hundred sixty and five days, preceding the date of application under sub-section (1) of section 12:Provided that such of these contract labour who have been exclusively engaged by the industrial establishment in the essential, economic activity of such establishment alone shall be eligible to vote:Provided further that such of those contract labour who are engaged in building construction activities, cleaning operations, or in such activities other than the essential economic activity of an industrial establishment shall not be eligible to vote.
