Section 49(3) in Industrial Disputes (Punjab) Rules, 1958
(3)[ The election shall be held in such manner as may be convenient for each electoral constituency and unless there is an agreement to the contrary between the management and the registered trade union of workmen, it shall be held by secret ballot.] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.]
