Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41A] [Entire Act]

State of Odisha - Subsection

Section 41A(1) in The Orissa Industrial Disputes Rules, 1959

(1)Where any workmen of an establishment are members of a Trade Union, the employer shall require the Union to inform him in writing as to-
(a)how many of the workmen are members of the Union ; and
(b)how their membership is distributed among the sections, shops or departments of the establishment.