Section 38 in M.P. Industrial Relations Rules, 1961
38.
The employer who has been directed under Rule 37 to constitute of joint committee, shall constitute such a committee consisting of ten persons, of whom five nominated by him and five shall be employees representatives nominated by Registered Union or Unions of employees of that undertaking:Provided that where there is more than one registered union, the employees' representatives in the joint committee shall be in proportion to their membership in an undertaking as may be determined by the Registrar.
