Section 3(25) in The Gujarat Industrial Relations Act, 1946
(25)"member" means a person who is an ordinary member of a union and who has paid a subscription of not less than [twenty-five paise] [These words were substituted for the words 'two annas', by Gujarat 22 of 1966, section 2(c)] [per calendar month] [These words were substituted for the words 'per month' by Bombay 63 of 1953, section 2(2)(a).]:Provided that no person shall at any time be deemed to be member if his subscription is in arrears for a period of three [calendar months] [These words were substituted for the word 'months', by Bombay 63 of 1953, section 2(2)(b).] or more next preceding such time;][Explanation - A subscription for a particular calendar month shall, for the purposes of this clause, be deemed to be in arrears if such, subscription is not paid by the end of the calendar month in respect of which it is due;] [This Explanation was inserted, by Bombay 63 of 1953, section 2(2)(c).]
