Section 40 in The Bihar Industrial Disputes Rules, 1961
40. Constitution.
- Any employer to whom an order made under sub-section (1) of Section 3 relates shall forthwith proceed to constitute a Works Committee in the manner prescribed in this part:Provided that where the Commissioner of Labour is satisfied that in any industrial establishment a Works Committee which conforms to the Rules in this part exists, the Committee shall be deemed to have been constituted under this part and it shall not be necessary for the employer to constitute a fresh Committee.
