Section 14 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
14. Eligible voters.
(1)For the purpose of election, the following workmen shall constitute the eligible voters namely:-(i)all permanent workmen; and(ii)all such casual or temporary or badli, workmen or contract labour who worked in the establishment for not less than two hundred and forty days within a continuous period of three hundred sixty and five days, preceding the date of application under sub-section (1) of section 12:Provided that such of these contract labour who have been exclusively engaged by the industrial establishment in the essential, economic activity of such establishment alone shall be eligible to vote:Provided further that such of those contract labour who are engaged in building construction activities, cleaning operations, or in such activities other than the essential economic activity of an industrial establishment shall not be eligible to vote.(2)If any doubt arises whether activity is an essential economic activity or not, it shall be referred to the Commissioner of Labour whose decision thereon shall be final.Explanation. - For the purpose of this section, the expressions "permanent workmen, casual workmen, Temporary workmen and badli workmen", shall have the same meaning as assigned under the Model Standing Orders prescribed under rule 3 of the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Industrial Employment (Standing Orders) Rules, 1953 under the First Schedule to the Industrial Employment (Standing Orders) Act, 1946. The term contract labour shall have the same Central Act 20 of 1946' meaning as assigned to it under the Contract Labour Central Act 37 of 1970 (Regulation and Abolition) Act, 1970.
