Section 36(1) in The Industrial Disputes Act, 1947
(1)A workman who is a party to a dispute shall be entitled to be represented in any proceeding under this Act by- ](a)[ ] [Substituted by Act 48 of 1950, Section 34 and Sch., for Section 36. ][any member of the executive or other office bearer] [Substituted by Act 45 of 1971, Section 6, for " an officer" (w.e.f. 15.12.1971). ][of a registered trade union of which he is a member; [Substituted by Act 48 of 1950, Section 34 and Sch., for Section 36. ](b)] [any member of the executive or other office bearer] [Substituted by Act 45 of 1971, Section 6, for " an officer" (w.e.f. 15.12.1971). ][of a federation of trade unions to which the trade union referred to in clause (a) is affiliated; [Substituted by Act 48 of 1950, Section 34 and Sch., for Section 36. ](c)where the worker is not a member of any trade union, by ] [any member of the executive or other office bearer] [Substituted by Act 45 of 1971, Section 6, for " an officer" (w.e.f. 15.12.1971). ][of any trade union connected with, or by any other workman employed in, the industry in which the worker is employed and authorised in such manner as may be prescribed. [Substituted by Act 48 of 1950, Section 34 and Sch., for Section 36. ]
