Section 22 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
22. Application.
(1)The provisions of this chapter shall apply to every establishment in which fifty or more workmen are employed on any day of the proceeding twelve months.(2)The establishment to which the provisions of this chapter apply, shall continue to be governed by the provisions of this chapter notwithstanding that number of workmen employed therein falls below fifty.
