Section 48 in The Gujarat Industrial Relations Act, 1946
48. Constitution of Joint Committees.
(1)A Joint Committee may be constituted for an undertaking or occupation with the consent of the employer and the registered union for the industry for the local area [and shall be constituted irrespective of such consent, if the [State] [This portion was inserted by Bombay 43 of 1948, section 9(i).] Government on an application made to it in this behalf by the registered union so directs]:Provided that no Joint Committee shall be so constituted in respect of an undertaking or occupation where there is no representative union, unless not less than fifteen per cent of the employees are members of a registered union.(2)On application made in this behalf by the employer or the Union to the registrar, a Joint Committee shall be entered in a list of Joint Committees maintained by him, and thereupon all the provisions of this Act shall apply to the Joint Committee.(3)[ Every Joint Committee shall stand dissolved whenever the condition specified in the proviso to sub-section (1) ceases to be complied with; and a Joint Committee constituted with the consent of the employer and the registered union shall also stand dissolved on the expiry of the period of a three month's notice in that behalf being given by the employer to the union, or by the union to the employer.] [Sub-section (3) was sibstituted for the original by Bombay 43 of 1948, section 9(ii).]
