Section 28 in The M.P. Trade Unions Regulations, 1961
28. Powers of Approved Unions.
- Subject to the provisions of Regulations 30. 31 and 32 the President, the General Secretary, the Joint Secretary, the Assistant Secretary and the Treasurer of an approved union and such members or paid workers of the union as may be authorised in this behalf shall, for the purpose of the prevention or settlement of a trade dispute, have a right, and shall be permitted by the employer, to do all or any of the acts mentioned in sub-clauses (i), (ii) and (iii) of clause (c) of Section 28-H.
