Section 25 in Bombay Industrial Relations Act, 1946
25. Rights of Officers of approved union. - [Such officers, [members of the office staff] and members of a an approved union as may be authorised by or under rules made in this behalf by the [State] Government shall, in such manner and subject to such conditions as may be prescribed, have a right, and shall be permitted by the employer concerned-
(a)to collect sums payable by members to the union on the premises where wages are paid to them;(b)to put up or cause to be put up a notice board on the premises of the undertaking in which its members are employed and affix or cause to be affixed notices thereon;(c)for the purpose of the prevention or settlement of an industrial dispute-(i)to hold discussions of the premises on the undertaking with the employees concerned who are the members of the union;(ii)to meet and discuss with an employer or any person appointed by him for the purpose the grievances of its members employed in his undertaking;(iii)to inspect, if necessary, in any undertaking any place where any member of the union is employed;[(d) to remain present during a departmental enquiry against an employee who is a member of that union.]
