Section 22 in Andhra Pradesh 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 meals 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 elected by motor transport workers. The number of elected workers shall be in the proportion of one for every five hundred workers employed in the undertaking:Provided that in no case shall there be more than five or less than two motor transport workers in the Committee.(3)The employer shall determine the procedure for and supervise the election of the representatives of the motor transport workers to the Canteen Managing Committee.(4)The members of the Canteen Managing Committee shall hold office for a period of two years 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.
