(1)The manager shall appoint a canteen managing committee which shall be consulted from time to time as to-(a)the quality and quantity of food-stuffs to be served in the canteen;(b)the arrangement of the menu;(c)times of meals in the canteen; and(d)any other matter as may be directed by the committee.[Provided that when the canteen is managed by a co-operative society as mentioned in Rule 80 (3) it shall not be necessary to appoint a Canteen Managing Committee.] [Inserted by 3688-4113-XVI, dated 1-6-1968.](2)The canteen managing committee shall consist of an equal number of persons nominated by the occupier and elected by the workers. The number of elected worker shall be in the proportion of 1 for every 1,000 workers employed in the factory : Provided that in no case shall there be more than 5 or less than 2 workers on the committee.[Provided that where in any factory there exists a Representatives Union of the employees as provided in Madhya Pradesh Industrial Relations Act, 1960. It shall have a right to nominate on the Canteen Managing Committee representative of employees instead of the election.] [Inserted by 3688-4113-XVI, dated 1-6-1968.](3)The manager shall determine and supervise the procedure for election to the canteen managing committee.(4)A canteen managing committee shall be dissolved by the manager two years after the last election, no account being taken of a bye-election.Rule prescribed under Section 47
