Section 27 in The Gujarat Industrial Relations Act, 1946
27. Recognition of combination of employers as association of employers.
(1)The [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may from time to time by notification in the Official Gazette-(a)recognise any combination of employers in an industry [in any local area] [These words were inserted by Gujarat 8 of 1962, Section ll(i).] whether incorporated or not as an association of employers for the purposes of this Act, provided that one of the objects of such combination is the regulation of conditions of employment in the industry [in that local area];(b)withdraw any recognition granted under clause(a) :Provided that no recognition shall be withdrawn unless an opportunity has been given to such association of employers to be heard.(2)In any proceeding under this Act an association of employers shall be entitled to represent-(a)any employer who is a member of the association;(b)any employer connected with the same industry not being a member of the association, who has intimated in writing to the prescribed authority that he has agreed to be represented by the association in such proceeding;and any notice or intimation given by or to such association shall be deemed to have been given by or to everyone it is entitled to represent.(3)Where more employers than one are affected or under any of the provisions of this Act deemed to be affected and no association of employers is under sub-section (2) entitled to represent all of them, the representative determined in the prescribed manner shall be entitled to act as their representative.(4)[ Where in any proceeding under this Act, an employer is represented by an association of employers, a registered agreement, settlement, submission or award to which such association is a party, shall be binding on such employer.(5)Where in pursuance of the provisions of sub-section (2) an association of employers represents any employers in any proceeding under this Act, it shall, at the earliest stage of the proceedings, furnish to the authority before whom it is held a list containing the names of the employers whom it represents.] [Sub-section (4) and (5) were inserted by Gujarat 8 of 1962, section 11 (ii).]
