Section 9(2) in The Bombay Trade Disputes Conciliation Act, 1934
(2)The number of delegates appointed by a party to a trade dispute shall not exceed three:Provided that, when, in the opinion of the Conciliator, such party to the dispute is divided into two or more groups, the Conciliator may allow each of such groups to appoint separate delegates not exceeding three:Provided further that, the total number of delegates appointed by all the groups forming the party shall not exceed twelve.
