Section 44 in The Bihar Industrial Disputes Rules, 1961
44. Qualifications for candidates for election.
- Any workmen, if not less than 19 years of age and with a service, whether continuous or not of not less than one year in the industrial establishment may , if nominated as provided in these Rules, be a candidate for election as a representative of the workmen on the Committee:Provided that the service qualification shall not apply to the first election in an industrial establishment which has been in existence for less than a year.Explanation.-(1) In an industrial establishment which works in a season, service of a workman for two consecutive seasons shall be deemed to be one year's service under this Rule.(2)A workmen shall be deemed to have completed a period of one year's continuous service in an industrial establishment notwithstanding any interruption in service during that year brought about due to sickness, accident or authorised leave, or a lockout or strike which is not illegal or irregular, or by intermittent periods of involuntary unemployment.
