Section 41(1) in The Bihar Industrial Disputes Rules, 1961
(1)Until the number of members is fixed by the Committee itself under sub-rule (2), the number of members of the Committee shall be as follows:-(i)Where the number of workmen is more than 100 but not more than 500-6 members.(ii)Where the number of workmen is more than 500 but not more than 1.000-8 members.(iii)Where the number of workmen is more than 1,000 but not more than 3.000-10 members.(iv)Where the number of workmen is more than 3,000 but not more than 6.000-12 members.(v)Where the number of workmen is more than 6,000-14 members.
