Section 29(1) in M.P. Industrial Relations Rules, 1961
(1)Where more employers than one are affected or under any of the provision of the Act deemed to be affected and no association of employers under sub-section (1) of Section 25 is entitled to represent all of them, the following shall act as their representative :(a)Where there is an association of employers and two-third or more of the employers who are not members of the association agree to be represented by the association, then such an association;(b)Where there is an association of employers but less than two-thirds of the employers who are not members of the association are in favour of their being represented by the association, not more than five representatives elected from among all the employers at a meeting held by the Labour Officer for the purpose :Provided that at least one of the representatives shall be from among the employers who have not agreed to be represented by the association;(c)in all other cases, not more than five representative elected by the employers at a meeting held by the Labour Officer for the purpose:Provided that where the number of employees affected or deemed to be affected does not exceed five, no election shall be held and all the employers concerned shall be entitled to act as the representatives;(d)any vacancy in the office of a representative elected under clause (b) or (c) shall be filled by election at a meeting of the employers held by the Labour Officer for the purpose.
