Section 44 in M.P. Industrial Disputes Rules, 1957
44. Qualification of candidates for election.
- Any workman of not less than 19 years of age and with a service of not less than one year in the establishment may, if nominated as provided in these Rules, be a candidate for election as a representative of the workmen on the Committee :Provided that the service qualification shall not apply to the first election in an establishment which has been in existence for less than a year.
