Section 29 in The M.P. Trade Unions Regulations, 1961
29. Right of holding discussions on the premises of the undertaking with employees.
- The officers and members specified in Regulation 28 shall have the right and shall be permitted by the employer, to hold discussions on the premises of the undertaking with the employees concerned who are the members of the approved union :Provided that-(a)the union shall intimate, in advance to the employer the name or names of the officer or officers or members authorised for the purposes and the name of the department or departments in which the members concerned are employed; and(b)the discussions shall be held in such manner as not to interfere with the working of the undertaking.
