Section 56 in Industrial Disputes (Punjab) Rules, 1958
56. Facilities for meeting, etc.
(1)The employer shall provide accommodation for holding meetings of the Committee. He shall also provide all necessary facilities to the Committee and to the members thereof for carrying out the work of the Committee.(2)The Secretary of the Committee may, with the prior concurrence of the Chairman, put up notice regarding the work of the Committee on the notice board of the establishment.
