Section 41A in The Orissa Industrial Disputes Rules, 1959
41A. [ Consultation with Trade Unions. [Inserted vide Orissa Gazette Extraordinary No. 1186/30.8.1993-Notification SRO No. 830/93/ 21.8.1993.]
(1)Where any workmen of an establishment are members of a Trade Union, the employer shall require the Union to inform him in writing as to-(a)how many of the workmen are members of the Union ; and(b)how their membership is distributed among the sections, shops or departments of the establishment.(2)Where an employer has reason to believe that the information furnished to him under Sub-rule (1) by and Trade Union is false, he may, after informing the Union, refer the matter to the Assistant Labour Commissioner concerned for his decision; and the Assistant Labour Commissioner, shall, after hearing the parties, decide the matter and his decision shall be final.
