Section 25(c) in The Maharashtra Industrial Relations Act, 1946
(c)for the purpose of the prevention or settlement of an industrial dispute—(i)to hold discussions on the premises of the undertaking with the employees concerned who are the members of the union;(ii)to meet and discuss with an employer or any person appointed by him for the purpose the grivances of its members employed in his undertaking;(iii)to inspect, if necessary, in any undertaking any place where any member of the union is employed.
