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[Cites 0, Cited by 0] [Section 79C(3)] [Section 79C] [Entire Act]

Union of India - Subsection

Section 79C(3)(c) in The Employees' Provident Funds Scheme, 1952

(c)where there is no union recognised by the employer under the Code of Discipline in industry or under any Act but there are more than one registered unions, functioning in the establishment, the union having the largest number of members, subject to a minimum of 15 per cent. membership, shall have the right to nominate employees' representatives; and in case there is only one registered union, it shall have the right to nominate the employees' representative, provided it has a minimum of 15 per cent. membership.