Section 25(4) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(4)(a)The membership of the shop council shall be restricted to workmen and, so far as the employers, representatives are concerned, the employees, other than workmen, connected with the concerned shop floor.(b)The representation of workmen in the factory council shall be restricted to the workmen and not more than two office bearers of the union who are non-workmen. The representation of employer shall be through employees of the factory who are non-workmen.(c)The representation of the workmen in the enterprise council shall be restricted to (i) workmen (ii) office bearers; not more than two in number. The employer will be entitled to nominate not more than two outside experts.
