Section 50 in The Gujarat Industrial Relations Act, 1946
50. Proceedings of Joint Committee.
(1)A representative of the registered union may attend any meeting of the Joint Committee, to advise the members representing the employees.(2)The proceeding of the Joint Committee shall be conducted in the manner prescribed.(3)The proceedings shall be recorded in a minute book [in a language understood by majority of the employees] [This portion was added by Bombay 63 of 1953, section 14.].
