Section 53 in The Maharashtra Industrial Relations Act, 1946
53. Decision of respective representatives binding on union and employer.
(1)The union may authorise such proportion (hereinafter called the authorised proportion), not being less than three-fourths of the members representating the employees of the Joint Committee, to accept or reject on its behalf any proposal or class of proposals moved in the Committee.(2)The employer may authorise a proportion of the members representing him on the Committee to accept or reject on his behalf any proposal or class of proposals moved in the Committee.(3)For a period of two months after a decision of the Committee, no notice of change under section 42, or special intimation or application under section 52 shall be given or made—(a)where the union acts under sub-section (1), by the employees concerned or the union, contrary to the decision of the authorised proportion accepting a proposal in respect of which it is authorised; and(b)where the employer acts under sub-section (2), by the employer, contrary to the decision of the authorised proportion of his representatives.(4)The union whenever it acts under sub-section (1) and the employer whenever he acts under sub-section (2), shall communicate the fact to the Chief Conciliator, the Consiliator for the industry for the local area concerned and the Registrar.
