Section 41 in M.P. Industrial Disputes Rules, 1957
41. Consultation with Trade Unions.
(1)Where any workmen of an establishment are members of a registered trade union, the employer shall ask the union to inform him in writing-(a)how many of the workmen are members of the union; and(b)how their membership is distributed among the section, shops or departments of the establishment.(2)Where an employer has reason to believe that the information furnished to him under sub-rule (1) by any trade union is false, he may, after informing the union, refer the matter to the Conciliation Officer concerned to his decision; and the Conciliation Officer after hearing the parties shall decide the matter and his decision shall be final.
