Section 106A in The Maharashtra Industrial Relations Act, 1946
106A. Penalty for failure to appoint members on Joint Committee.
Any employer who fails to appoint members of a Joint Committee to be constituted on an application made by the union within the period specified in the order made under sub-section (1) of section 49 shall, on conviction, be punishable with fine which may extend to fifty rupees and in the case of a continuing failure with an additional fine which may extend to fifty rupees for every day during which such failure continues.
