Section 45 in The Bihar Industrial Disputes Rules, 1961
45. Qualification for voters.
- All workmen other than casual employees, who are not less than eighteen years of age and who have put in not less than six months' service, whether continuous or not, in the industrial establishment, shall be entitled to vote in election of the representatives of workmen:Provided that the service qualification shall not apply to first election in any industrial establishment which has been in existence for less than a year.
