Section 55 in West Bengal Industrial Disputes Rules, 1958
55. Dissolution of Works Committee.
- The State Government or where the power under section 3 is delegated under section 39 to t5e Labour Commissioner, the Labour Commissioner may, after making such inquiry as it or he may deem fit, dissolve any Works Committee at any time by an order in writing, if it or he is satisfied that the Committee has not been constituted in accordance with these rules or for any other adequate reason :Provided that were a Works Committee is dissolved under this rule, the employer may take steps to reconstitute the committee in accordance with these rules.Miscellaneous fees for copies of awards and other documents
