Section 46 in Industrial Disputes (Punjab) Rules, 1958
46. Procedure for election.
(1)The employer shall fix a date as the closing date for receiving nominations from candidates for election as workmen's representatives on the Committee [and shall specify an officer of the establishment not below the rank of Head of the Department or section or shop, as the case may be, and the place where nomination papers shall be delivered to such officer.] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.](2)For holding the election, the employer shall also fix a date which shall not be earlier than three days and later than fifteen days after the closing date for receiving nominations [and shall specify an officer of the establishment not below the rank of Head of Department or section or shop, as the case may be, to conduct the elections.] [Inserted vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.](3)The dates so fixed shall be notified at least seven days in advance to the workmen and the registered trade union or unions concerned. Such notice shall be affixed on the notice-board or given adequate publicity amongst the workmen. The notice shall specify the number of seats to be elected by the groups, meetings, shops or departments and the number to be elected by the members of the registered trade union or unions and by the non-members.(4)A copy of such notice shall be sent to the registered trade union or unions concerned.(5)[ The list of eligible voters shall be prepared and made available to the parties concerned fifteen days before the date of the elections.] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.]
