Section 36(1) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(1)The authority appointed under sub-section (1) of section 23 is competent to specify, by an order in writing, the establishments wherein workers participation shall be introduced at the level of the Board of Directors. For this purpose, the authority shall determine the number of workmen Directors, which shall not be less than twenty-five percent of strength of the Board of Directors.
