Section 106A in The Gujarat Industrial Relations Act, 1946
106A. Penalty for failure to appoint members on Joint Committee.
- [Any employer who fails to appoint members of a Joint Committee to be constituted on an application made by the union within the period specified in the order made under subsection (1) of section 49 shall, on conviction, be punishable with fine which may extend to fifty rupees and in the case of a continuing failure with an additional fine which may extend to fifty rupees for every day during which such failure continues.] [Section 106A was inserted by Bombay 43 of 1948, section 22.]
