Section 45 in Industrial Disputes (Central) Rules, 1957
45. Qualifications for voters.
- All workmen [* * *] [ Certain words omitted by G.S.R. 1078, dated 4.8.1962.] who are not less than 18 years of age and who have put in not less than six months '[continuous service in the establishment shall be entitled to vote in the election of the representative of workmen.] [ Substituted by G.S.R. 1078, dated 4.8.1962.][Explanation .-A workman who has put in a continuous service of not less than six months in two or more establishments belonging to the same employer shall be deemed to have satisfied the service qualification prescribed under this rule.] [ Added by G.S.R. 1078, dated 4.8.1962.]
