Section 57 in Industrial Disputes (Punjab) Rules, 1958
57. Dissolution of Works Committee.
- The State Government, or where the power under section 3, has been delegated to any officer or authority under Section 39, such officer or authority may, after making such enquiry as it or he may deem fit, dissolve any Works Committee, at any time, by an order in writing, if he or it is satisfied that Committee has not been constituted in accordance with these rules or that not less than two-thirds of the number of representatives of the workmen, have, without any reasonable justification failed to attend three consecutive meetings of the Committee or that the Committee has, for any other reasons, ceased to function :Provided that where a Works Committee is dissolved under this rule, the employer may, and if so required by the State Government or, as the case may be, by such officer or authority, shall take step to reconstitute the Committee in accordance with these rules.
