Section 30(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(2)The employer, or his representative, duly authorised in this behalf, may nominate the employers representative to the post of Chairman or Co-Chairman. The recognised union shall have right to nominate its representative to the post of Chairman or Co-Chairman.Explanation. - In respect of establishment specified in the First Schedule, the recognised union means the recognised union at the established level for enterprise councils and the recognised union at the unit level for factory council and shop council.
