Section 43(iii) in The Bihar Industrial Disputes Rules, 1961
(iii)Where there are more trade unions than one in an industrial establishment, registered under the Indian Trade Unions Act, 1926, and there are also a certain number of workmen being more than 20 per cent of the total number of workmen not belonging to any registered trade union and where there is also no single registered trade union representing 51 per cent or more of the workmen, all the representatives of the workmen on the Works Committee shall be elected by the workmen themselves.
