Section 101(2B) in The Maharashtra Industrial Relations Act, 1946
(2B)In every industry in any local area, the number of officer of any union to be recognised as “protected employees” for the purposes of sub-section (2A) shall be one per cent. of the total number of employees employed therein, subject to a minimum number of five protected employees and a maximum number of one hundred protected employees; and for the aforesaid purpose, the State Government may make rules providing for the manner in which the employees may be chosen and recognised as protected employees.
