Section 27 in The Maharashtra Industrial Relations Act, 1946
27. Recognition of combination of employers as association of employers.
(1)The State Government may from time to time by notification in the Official Gazette—(a)recognise any combination of employers in an industry in any local area whether incorporated or not as an association of employers for the purposes of this Act, provided that, one of the objects of such combination is the regulation of conditions of employment in the industry in that local area;(b)withdraw any recognition granted under clause (a):Provided that, no recognition shall be withdrawn unless an opportunity has been given to such association of employers to be heard.(2)In any proceeding under this Act an association of employers shall be entitled to represent—(a)any employer who is a member of the association;(b)any employer connected with the same industry not being a member of the association, who has intimated in writing to the prescribed authority that he has agreed to be represented by the association in such proceeding;and any notice or intimation given by or to such association shall be deemed to have been given by or to every employer it is entitled to represent.(3)Where more employers than one are affected or under any of the provisions of this Act deemed to be affected, and no association of employers is under sub-section (2) entitled to represent all of them, the representative determined in the prescribed manner shall be entitled to act as their representative.
