Section 51A in Industrial Disputes (Punjab) Rules, 1958
51A. [ [Inserted vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.]
As soon as the Works Committee is constituted the employer shall inform the Labour Commissioner and the Conciliation Officer concerned about the constitution and composition of the said Committee.]
