.-(1) The owner, agent or [officer-in-charge, canteen] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] shall appoint a Canteen Managing Committee which shall be consulted from time to time, but not less than once a month, as to the management and working of the canteen.(2)(a)The Committee shall consist of an equal number of members nominated by the owner, agent or [officer-in-charge, canteen] [Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986). ] and elected by the persons employed in the mine. The number of elected members shall be on a scale of one for every 1,000 persons employed, provided that the number shall not be more than 5 or less than 2.(b)The term of office of the elected members shall be two years commencing from the date of the last election, no account being taken of a by-election.(c)The owner, agent or [officer-in-charge, canteen] [Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986). ] shall determine the procedure for and supervise the elections to the Committee.(3)The owner, agent or [officer-in-charge, canteen] [Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986). ] shall appoint either himself or his nominee as ex officio Chairman of the Committee and the Chairman shall preside at every meeting of the Committee.(4)The proceedings of every meeting of the Committee shall be recorded in a minute book and shall be signed by the Chairman.
