Section 34 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
34. Meetings of the councils.
(1)The Chairman shall hold the meetings of the council as frequency as he thinks necessary, so however, that atleast one meeting shall be held in every calendar month.(2)The Chairman shall fix the date, time and place of every meeting and shall send notice in writing along with the list of business to be transacted at the meeting to each member atleast three days before the date fixed for such meeting.(3)No business shall be transacted at any meeting of the council unless one-third of the total number of members are present and also unless atleast one member each representing the workmen and the employer is present.(4)The matters for shop councils, factory councils and enterprise councils shall be as provided under the Fifth Schedule to this Act.(5)The decisions shall be taken by majority of members present and voting. In the event of equality of votes, the Chairman shall have a casting vote. The decision so taken shall be recorded as resolutions of the council.(6)The proceedings of each meeting shall be confirmed in the next meeting with or without modifications, as may be considered necessary.(7)The management shall provide necessary facilities for holding the meetings of the council and shall treat the time spent by the members of the council in such meetings as on duty.
