Section 30 in The M.P. Trade Unions Regulations, 1961
30. Right of holding discussions on the premises of the undertaking with the employer.
- 'The officers or members of an approved union specified in Regulation 28 shall have the right to meet the employer or any person appointed by him for the purpose and discuss with him the grievances of its members employed in his undertaking subject to the following conditions, namely :-(a)the discussion shall ordinarily be held on two days in a week during such hours as may be fixed by agreement between the employer and the union except in urgent cases when it may be held on any day and at any time by previous appointment;(b)the union shall ordinarily communicate, in advance, the nature of the grievances which it desires to discuss;(c)the name of the officer or member authorised in this behalf shall either be communicated to the employer in advance or such officer shall carry a letter of authority in Form O.
