(1)The Manager shall appoint a Canteen Managing Committee which shall be consulted from time to time as tola) the quality and quantity of foodstuffs to be served in the canteen;(b)the arrangement of the menus;(c)times of meals in the canteen; and(d)any other matter pertaining to the canteen as may be directed by the Committee:Provided that where the canteen is managed by a Co-operative Society registered or deemed to be registered under the Maharashtra Co-operative Societies Act, 1960, it shall not be necessary to appoint a Canteen Managing Committee.(2)The Canteen Managing Committee shall consist of an equal number of persons nominated by the occupier and elected, in the case where there is a Joint Committee constituted under the Bombay Industrial Relations Act, 1946 or any other Committee constituted under any law for the time being in force consisting of representatives of an employer and workers in a factory, by the members of such Joint Committee or of such other Committee representing the workers and in any other case, by the workers themselves.The number of elected workers shall be in the proportion of 1 for every 1,000 workers employed in the factory provided that in no case shall there be more than 5 or less than 2 workers on the Committee.(3)The manager shall in consultation with the members of the Joint Committee, if any, determine and supervise the procedure for election to the Canteen Managing Committee.(4)Canteen Managing Committee shall be reconstituted every two years, the previous Managing Committee holding office till such time as the new Committee takes charge.
