Section 53A in Bombay Industrial Relations Act, 1946
53A. Constitution of Joint Management Councils. - (1) If in respect of any industry, the State Government is of opinion that it is desirable in public interest to take action under this section, it may, in the case of all undertakings or any class of undertakings in such industry, in which five hundred or more employees are employed or have been employed on any day in the preceding twelve months, by general or special order, require the employer to constitute in the prescribed manner and within the prescribed time limit a Joint Management Council, consisting of such number of members as may be prescribed, comprised of representatives of employers and employees engaged in the undertaking, so however, that the number of representatives of employees on the Council shall not be less than the number of representatives of the employers.
Notwithstanding anything contained in this Act, the representative of the employees on the Council shall be elected in the prescribed manner by the employees engaged in the undertaking from amongst themselvesProvided that a list of industries in respect of which no order is issued under this sub-section shall be laid by the State Government before the State Legislature within thirty days from the commencement of its first Session of each year.(2)One of the members of the Council shall be appointed as Chairman in accordance with rules made in this behalf.
