Section 25 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
25. Membership of the councils.
(1)The membership of the shop council shall be five percent of the total workmen employed in the concerned shop or twelve, whichever is less. The membership of the factory council and enterprise council shall be ten percent of the total workmen employed in the factory or the establishment, as the case may be, or twenty whichever is less.Explanation. - For the purpose of this sub-section where calculation by percentage does not result in even number, the membership of such council shall be determined at the immediate next even number.(2)The membership in every council shall be in equal proportion between the representatives of the workmen and those of the employer.(3)The nomination of members to the factory council by employers as well as unions, shall be so made that every Chairman or Co-Chairman of a shop council is a member of the factory council. Similarly, the nomination to the enterprise council shall be so made that the Chairman or Co-Chairman of the factory council is a member of the enterprise council.(4)(a)The membership of the shop council shall be restricted to workmen and, so far as the employers, representatives are concerned, the employees, other than workmen, connected with the concerned shop floor.(b)The representation of workmen in the factory council shall be restricted to the workmen and not more than two office bearers of the union who are non-workmen. The representation of employer shall be through employees of the factory who are non-workmen.(c)The representation of the workmen in the enterprise council shall be restricted to (i) workmen (ii) office bearers; not more than two in number. The employer will be entitled to nominate not more than two outside experts.
