Section 22 in The Bihar Motor Transport Workers Rules, 1962
22. Canteen Managing Committee.
(1)The employer shall constitute a Canteen Managing Committee which shall meet at least once in three months and shall advise the employer as to-(a)the quality and quantity of food stuffs to be served in the canteen;(b)the arrangement of the menus;(c)times of meals in the canteen; and(d)any other matter as may be directed by the Committee.(2)The Canteen Managing Committee shall consist of an equal number of persons nominated by the employer and by the motor transport workers' representatives on the Work Committee constituted under sub-section (1) of Section 3 of Industrial Disputes Act, 1947 (Act XIV of 1947) respectively. In absence of a Works Committee in the undertaking the representatives of motor transport workers on the Canteen Managing Committee shall be elected by motor transport workers. The number of elected workers shall be in the proportion of one for every 500 workers employed in the undertaking:Provided that in no case shall there be more than 5 or less than 2 motor transport workers on the Committee.(3)The employer shall, in consultation with the duly registered trade union or unions determine the procedure for and supervise the election of the representative of the motor transport workers to the Canteen Managing Committee.(4)The member of the Canteen Managing Committee shall hold office for a period of two years from the date on which it is constituted:Provided that such members shall notwithstanding the expiration of their term continue to hold their office until the constitution of the next Canteen Managing Committee.
