Section 30 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
30. Nomination and term of Chairman and Co-Chairman.
(1)There shall be a Chairman and a Co-Chairman to each council. The Chairman and Co-Chairman shall be from among the representatives of the workmen and the management. They shall hold such offices for a period of six months and at the end of such period the Chairman and the Co-Chairman shall exchange their respective offices.(2)The employer, or his representative, duly authorised in this behalf, may nominate the employers representative to the post of Chairman or Co-Chairman. The recognised union shall have right to nominate its representative to the post of Chairman or Co-Chairman.Explanation. - In respect of establishment specified in the First Schedule, the recognised union means the recognised union at the established level for enterprise councils and the recognised union at the unit level for factory council and shop council.(3)The workers, representative will be the first Chairman of each council.(4)The nomination, either by the employer or the recognised union to the post of Chairman, or Co-Chairman shall not be altered for period of not less than one year.
