Section 30(1) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(1)There shall be a Chairman and a Co-Chairman to each council. The Chairman and Co-Chairman shall be from among the representatives of the workmen and the management. They shall hold such offices for a period of six months and at the end of such period the Chairman and the Co-Chairman shall exchange their respective offices.
