Section 41(2) in The Bihar Industrial Disputes Rules, 1961
(2)(i)After the Committee has been set up, the number of members shall be fixed by the Committee itself:Provided that the total number of members shall not exceed 20.(ii)The number of members fixed should afford representation, as far as possible, to the various categories, groups and classes of workmen engaged in and to the sections, shops or the departments of the establishment:Provided that where in an industrial establishment there are more than one department a separate Works Committee may be constituted for each department but all such Committee shall be subordinate to a Central Works Committee constituted for the entire establishment; and(iii)The number of representatives of workmen shall not be less than the number of representatives of the employer.
