Section 24(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(2)The councils constituted by the authority under sub-section (1) shall commence functioning within forty five days from the date of orders of the authority. The employer and the union, or unions empowered under section 26 shall nominate, under intimation to each other and to the authority, their representatives to the membership as well as to the office of the Chairman or Co-Chairman. Such nomination shall be made within a period of thirty days from the date of orders of the authority.
