Section 43(ii) in The Bihar Industrial Disputes Rules, 1961
(ii)Where there are more trade unions than one, registered under the Indian Trade Unions Act, 1926, collectively representing 80 per cent or more of the total number of workmen of an industrial establishment and there is no single, registered trade union representing 51 percent or more of the workmen, all the representatives of the workmen on the Works Committee shall be nominated by those trade unions in proportion to their respective strength.
