Section 22 in The M.P. Motor Transport Workers Rules, 1963
22. Canteen Managing Committee.
(1)The employer shall constitute a Canteen Managing Committee which shall be consulted from time to time as to :-(a)the quality and quantity of food stuffs to be served in the canteen;(b)the arrangement of the menus;(c)times of means in the canteen; and(d)any other matter as may be directed by the committee.(2)The Canteen Managing Committee shall consist of an equal number of persons nominated by the employer and the Approved Union of the motor transport industry in that local area. In case there be no such approved union, the workers' representative shall be elected by the motor transport workers. The number of elected workers shall be in the proportion of one for every 500 workers employed in the undertaking :Provided that in no case shall there be more than 5 or less than 2 motor transport workers on the committee.(3)The members of Canteen Managing Committee shall hold office for a period of one year from the date on which it is constituted :Provided that such members shall notwithstanding the expiration of their term continue to hold their office until the constitution of the next Canteen Managing Committee.
