Section 58 in The Bihar Industrial Disputes Rules, 1961
58. Function.
- Matters to be dealt with by the Works Committee shall include-(a)the distribution of working hours, i.e. fixation of shifts;(b)the method of payment of wages (time, form of pay tickets);(c)the settlement of grievances relating to or arising out of the terms and conditions of employment of the workmen in day-to-day working;(d)question of physical welfare;(e)question of discipline and conduct as between the management and the workmen, i.e., malingering, bullying, time keeping, publicity in regard to Rules, supervision of notice boards;(f)suggestions for improvement in methods and in organisation of work;(g)investigation of circumstances tending to reduce efficiency or in any way to interfere with the satisfactory working of the industry;(h)ways and means of increasing efficiency; and(i)any other steps that may be conducive to harmonious relations between the workmen and the management.
