Section 41 in The Orissa Industrial Disputes Rules, 1959
41. Number of members.
- The number of members constituting the committee shall be fixed by the Labour Commissioner or an officer authorised by him so as to afford representation to the various categories, groups and classes of workmen engaged in, and to the sections, shops or departments of the establishments :Provided that the number of representatives of workmen shall not be less than the number of representatives of the employer and the total number of members shall not exceed twenty.
