43A. Participation of workers in management of industries
[After article 43 of the Constitution, the following article shall be inserted Constitution (Forty-Second Amendment) Act, 1976]The State shall take steps, by suitable legislation or in any other way, to secure the participation of workers in the management of undertakings, establishments or other organisations engaged in any industry.[Editorial comment-The Constitution (Forty-Second Amendment) Act, 1976, New DPSPs (Directive Principles of State Policy) had been added to the existing list, where To take steps to secure the participation of workers in the management of industries. Important Verdict-Minerva Mills Ltd. And Ors. vs Union Of India (Uoi) And Ors.Also Refer]
