Section 22(2) in The Bihar Motor Transport Workers Rules, 1962
(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.
