Section 79C(3) in The Employees' Provident Funds Scheme, 1952
(3)The representatives of the employees, on the Board of Trustees shall be nominated or elected in the following manner, namely:-(a)wherever there is a union recognised by the employer under the Code of Discipline in industry or under any Act, such union shall nominate the representatives of the employees;(b)where there are more than one trade unions recognised by the employer, the representatives of employees shall be elected by the members of the union in an election to be held for the purpose of any working day;(c)where there is no union recognised by the employer under the Code of Discipline in industry or under any Act but there are more than one registered unions, functioning in the establishment, the union having the largest number of members, subject to a minimum of 15 per cent. membership, shall have the right to nominate employees' representatives; and in case there is only one registered union, it shall have the right to nominate the employees' representative, provided it has a minimum of 15 per cent. membership.
