Section 48(1) in The Gujarat Industrial Relations Act, 1946
(1)A Joint Committee may be constituted for an undertaking or occupation with the consent of the employer and the registered union for the industry for the local area [and shall be constituted irrespective of such consent, if the [State] [This portion was inserted by Bombay 43 of 1948, section 9(i).] Government on an application made to it in this behalf by the registered union so directs]:Provided that no Joint Committee shall be so constituted in respect of an undertaking or occupation where there is no representative union, unless not less than fifteen per cent of the employees are members of a registered union.
