Section 45 in Industrial Disputes (Punjab) Rules, 1958
45. Qualifications for Voters.
- All workmen who are not less than 18 years of age and who have put in not less than [2 months] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975] continuous service in the establishment shall be entitled to vote in the election of the representatives of workmen.Explanation. - A workman who has put in a continuous service of not less than [2 months] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.] in two or more establishments belonging to the same employer shall be deemed to have satisfied the service qualifications prescribed under this rule.
