Section 26 in The M.P. Trade Unions Regulations, 1961
26. Collections of sums on the premises of the undertakings by certain officers of Approved Unions.
- Every officer of the approved union and such members of the union as have completed at least six months of membership and been authorised by the President in this behalf shall, subject to the following conditions, be entitled to collect sums payable by it members on the premises of an undertaking where wages are paid to them-(a)the name or names of the officer, officers, or members, authorised in this behalf shall be intimated in advance to the employer and changes, if any, therein shall be communicated to (he employer at least 24 hours before the date of collection;(b)the officers and members visiting the undertaking for this purpose shall carry a letter of authority in Form N;(c)no correction or force shall be used on any employee;(d)the collection shall be made without causing hindrance to the staff of the undertaking or interference in the managements's work;(e)not more than 25 employees at a time shall be allowed together at the place where such sums are collected;(f)collections shall be made on the usual pay day or days and the subsequent three days and the day on which unclaimed wages are paid.
