Section 39 in Industrial Disputes (Punjab) Rules, 1958
39. Number of Members.
- The number of members constituting the Committee shall be fixed [in consultation with the registered union of workmen, if any, and if there is no such union, in consultation with the workmen] [Substituted vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.] so as to afford representation to the various categories, groups and classes of workmen engaged in, and to the sections, shops or departments of the establishment :Provided that the total number of members shall not exceed twenty :Provided further that the number of representatives of the workmen shall not be less than the number of representatives of the employer.
