Section 49(1) in The Maharashtra Industrial Relations Act, 1946
(1)A Joint Committee shall consist of such number of members as may be prescribed; half the number shall in the prescribed manner be nominated by the union from among employees in the undertaking or occupation concerned, and the other half appointed by the employer concerned.Where the Joint Committee is to be constituted in pursuance of a direction of the State Government on an application made by the registered union, the union and the employer shall nominate and appoint the members within such period as the State Government may by order specify. A copy of such order shall, as soon as may be, be given to the union and the employer in the manner prescribed.
