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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in The M.P. Motor Transport Workers Rules, 1963

(2)The Canteen Managing Committee shall consist of an equal number of persons nominated by the employer and the Approved Union of the motor transport industry in that local area. In case there be no such approved union, the workers' representative shall be elected by the motor transport workers. The number of elected workers shall be in the proportion of one for every 500 workers employed in the undertaking :Provided that in no case shall there be more than 5 or less than 2 motor transport workers on the committee.