Section 24 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
24. Constitution of councils.
(1)It shall be lawful for the authority appointed under sub-section (1) of section 23 to constitute in any establishment, any or all of the following councils namely,- shop council, factory council and enterprise council to give effect to workers participation in management at shop floor level, factory level and establishment level respectively:Provided that the number of shop councils in a factory shall not exceed ten in number.(2)The councils constituted by the authority under sub-section (1) shall commence functioning within forty five days from the date of orders of the authority. The employer and the union, or unions empowered under section 26 shall nominate, under intimation to each other and to the authority, their representatives to the membership as well as to the office of the Chairman or Co-Chairman. Such nomination shall be made within a period of thirty days from the date of orders of the authority.(3)Where an employer, or union or unions fail to nominate their representatives within the period stipulated the authority shall be competent to nominate such persons as he deems fit to represent the employer or the workmen in regard to membership as well as to the office of Chairman or Co-Chairman.
