Section 36 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
36. Publication at Board level.
(1)The authority appointed under sub-section (1) of section 23 is competent to specify, by an order in writing, the establishments wherein workers participation shall be introduced at the level of the Board of Directors. For this purpose, the authority shall determine the number of workmen Directors, which shall not be less than twenty-five percent of strength of the Board of Directors.(2)The representation of workmen in the Board shall be through direct election from among the eligible voters of the establishment. The workmen and the office-bearers of the unions operating in that establishment shall be eligible to contest elections.(3)The election specified under sub-section (2) shall be conducted by the election authority. The election shall be by secret ballot and in such manner as may be prescribed.(4)An appeal against the result of elections conducted under sub-section (3) shall lie, within such time as may be prescribed, to the Chief Election Authority or such other officer as he may, by general or special order, specify and whose decision thereon shall be final and binding.Chapter - IV Protection of Workers' Interests In Closed Establishments.
