Section 44 in Industrial Disputes (Punjab) Rules, 1958
44. Qualifications of candidates for election.
- Any workman of not less than [18] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.] years of age and with a service of not less than [three months] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21-3-1975.] in the establishment may if nominated as provided in these rules, be a candidate for election as representative of the workmen of the Committee :Provided that the service qualification shall not apply to the first election in an establishment which has been in existence for. [three months] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.]Explanation. - A workman who has put in a continuous service of not less than [three months] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.] in two or more establishments belonging to the same employer shall be deemed to have satisfied the service qualifications prescribed under this rule.
