Section 36 in West Bengal Industrial Disputes Rules, 1958
36. Constitution.
(1)Any employer in respect of whom an order under sub-section (1) of section 3 has been made shall forthwith proceed to constitute a works committee in the manner hereinafter provided.(2)Any employer, in respect of whom an order under sub-section (1) of section 3 has been made, may, if subsequently, on all days during any period of twelve months the number of workmen employed by him be less than one hundred, apply to the Labour Commissioner for revocation of the said order. On receipt of such application the Labour Commissioner shall make an enquiry and may, if satisfied as to the merits of the application, recommend to the State Government for revocation of the said order. The State Government may then revoke the said order, if it considers necessary to do in the public interest.
