- The Manager shall appoint a Canteen Managing Committee which shall be consulted from time to tome as to:-(a)The quality and quantity of foodstuffs to be served in the Canteen;(b)The arrangement of the menu;(c)Time of meals in the canteen; and(d)Any other matter as my be directed by the committee:Provided that where the canteen is managed by a Co-operative Society registered as such, it shall not be necessary to appoint a Canteen Managing Committee.(2)The Canteen Managing Committee shall consist of an equal number of persons nominated by the occupier and elected by the workers. The number of elected workers shall be in the proportion of one for every 1000 workers employed in the factory, provided that in no case shall there be more than five or less than two workers on the Committee and in cases where the workers refuse to elect their representatives the occupier shall himself nominate the workers representatives.(3)The occupier shall appoint from among the persons nominated him, a Chairman of the Canteen Managing Committee.(4)The Manager shall determine and supervise procedure for elections to the Canteen Managing Committee.(5)A Canteen Managing Committee shall be dissolved by the Manager, two years after the last election, no account being taken of a bye-election or its constitution, as the case may be.(6)Where the workers of a factory in which a canteen has been provided by the occupier in accordance with rules 91 to 93 for the use of the workers, desire to run the canteen by themselves on a co-operative basis with share capital contributed by themselves, the management may permit them to run the canteen in accordance with the byelaws of the co-operative canteen, subject to such conditions the Chief Inspector may, in consultation with the Registrar of Co- operative Society, impose.
