Section 37(1) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(1)The provision of this chapter shall apply to every establishment in which hundred or more workmen are employed on any day of the preceding twelve months:Provided that the Government may, after giving not less than one months' notice of its intention so to do, by notification, apply the provisions of this chapter to any establishment, employing such number of workmen, less than hundred, as may be specified in the notification.
