Section 49 in The Gujarat Industrial Relations Act, 1946
49. Composition of Joint Committee.
(1)A Joint Committee shall consist of such number of members as may be prescribed; half the number shall in the prescribed manner be nominated by the union [from among employees in the undertaking or occupation concerned] [These words were inserted by Bombay 47 of 1948, section 10.], and the other half appointed by the employer concerned.[Where the Joint Committee is to be constituted in pursuance of a direction of the [State] [This portion was inserted by Bombay 43 of 1948, section 10.] Government on an application made by the registered union, the union and the employer shall nominate and appoint the members within such period as the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may by order specify. A copy of such order shall, as soon as may be, be given to the union and the employer in the manner prescribed.](2)A Chairman shall be appointed in accordance with rules made in this behalf. He shall perform his duties in the prescribed manner.
