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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Telangana - Subsection

Section 36(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(2)The representation of workmen in the Board shall be through direct election from among the eligible voters of the establishment. The workmen and the office-bearers of the unions operating in that establishment shall be eligible to contest elections.