Section 106B in The Gujarat Industrial Relations Act, 1946
106B. Penalty for failure to nominate members on Council by employer.
- [Any employer who fails to nominate his representatives to be appointed as members of the Council within the time limit specified for the constitution of the Council under subsection (1) of section 53A shall, on conviction, be punishable with fine which may extend to fifty rupees and in the case of a continuing failure, with an additional fine which may extend to fifty rupees for every day during which such failure continues.] [Section 106B was inserted by Gujarat 21 of 1972, section 4.]
