Section 27 in The M.P. Trade Unions Regulations, 1961
27. Putting up notice boards of the Approved Unions in the undertaking.
- livery officer of the approved union and a member or a person authorised by the President shall be entitled to put up or cause to be pul up a notice board outside the time-keeper's office or at any other conspicuous place mutually agreed upon between the employer and the union and affix notices therein during the hours the undertaking is open :Provided that-(a)the notice board to be put up shall be of a reasonable size;(b)the notices to be affixed shall be signed either by the President, the Vice-President when carrying on the duties of the President during this absence, the General Secretary, the Secretary, the Joint Secretary, the Assistant Secretary or the Treasurer; and(c)such notices shall relate to lawful activities of the union and shall not be of an offensive or provocative nature.
