(1)The Manager shall within one month from the date on which the canteen starts functioning, or in cases where a Canteen Managing Committee already exists, within one month from the date this rule comes into force constitute or reconstitute as the case may be, a Canteen Managing Committee (hereinafter to be called the Committee) for the running and supervision of the canteen, and a list containing the names of the members and Chairman of the Committee shall be sent to the Inspector and the Chief Inspector within seven days of the constitution of the Committee, and a copy thereof shall also be displayed on a notice board in the canteen which shall be maintained in a clear and legible condition.(2)The Canteen Managing Committee shall-(a)exercise general supervision over the running and management of the canteen and advise the Manager for such improvement and changes as may be necessary;(b)bring to the notice of the Manager, any malpractice or any defect that may be observed,(c)advise the Manager on matters relating to-(i)the quality and quantity of food, tea, snacks and other items served or to be served in the canteen,(ii)the arrangement of menu and times of meals,(iii)the method and means of serving and distributing articles served in the canteen, and(iv)make such other suggestions and recommendation as in the opinion of the Committee may be necessary for proper functioning of or for improvement in the Canteen.(3)The Manager shall normally take steps to give effect to the recommendations of the Committee but when any advice or recommendation is not accepted, the reason therefor shall be communicated to the Committee in writing within a fortnight and a copy thereof shall be sent to the Inspector and the Chief Inspector.(4)The Manager shall decide the number of members in the Canteen Managing Committee which shall not be less than four excluding the Chairman.(5)The Canteen Managing Committee shall include representatives of workers whose number shall be equal to the number of members representing the employer, excluding the Chairman who shall be a nominee of the Manager.(6)Where there is a Welfare Officer in the factory, he shall be nominated by the Manager to be a member of the Canteen Managing Committee and he shall be the Secretary to the Committee, unless he is nominated to be the Chairman of the Committee:Provided that where there is no Welfare Officer, or where there is only one Welfare Officer and he is the Chairman of the Committee any other member of the Committee may be nominated by the Manager to be the Secretary.(7)The members representing the employer shall be nominated by the Manager and the members representing the workers shall be nominated by the recognised union. In case where there is no recognised union or there is dispute about the office-bearer of the recognised union then the representatives of the workers shall be elected by the workers themselves in such manner as may be decided by the Manager in consultation with the Chief Inspector subject to revision of the same by the State Government on appeal:Provided that in case where the representatives of workers are elected by the workers in the manner indicated above these representatives of workers will be replaced by the nominees of the recognised union as soon as there is a recognised union in that particular establishment or the dispute of the office bearers of the recognised union has been decided:Provided further that where there is Works Committee constituted under the Industrial Disputes Act, 1947 the Manager shall ask the said Committee to nominate members representing the workers. If no communication is received from the Works Committee within the time specified by the Manager and the Inspector of Factories and the Chief Inspector of Factories are satisfied that the Works Committee is deliberately not submitting the names of the representatives of the workers, then the Manager may elect members representing the workers in such manner as may be decided by him in consultation with the Chief Inspector subject to a revision by the State Government on appeal.(8)(i)The Manager shall in consultation with and on the recommendation of the Committee prepare the rules of business of the Committee, within one month of the constitution of the Committee in which the duties of the Secretary shall also be specified and a copy of these rules shall be sent to the Inspector and the Chief Inspector.(ii)Where there is any difference between the Manager and the Committee with regard to the preparations of the rules of business of the Committee, the matter shall be referred to the Chief Inspector whose decision thereon shall, subject to a revision by the State Government on appeal, be final.(9)(i)The Chairman shall conduct the business of and preside over the meeting of the Committee and shall cast his vote only in the case of equality of votes.(ii)The Chairman shall prepare a panel of names of the members of the Committee arranged in order of priority who shall preside over and conduct the meetings of the Committee, during his absence.(10)The Canteen Managing Committee shall function for one year whereafter the Manager shall dissolve the Committee and shall form a new Committee within one month of the dissolution of the Committee:Provided that so long as a new Canteen Managing Committee is not constituted the old Committee shall continue to function.(11)(i)The proceedings of the meeting of the Canteen Managing Committee shall be kept in a register and shall be produced for inspection whenever demanded by an Inspector.(ii)A copy of the proceedings of the meeting of the Canteen Managing Committee shall be forwarded to the Inspector and the Chief Inspector.
