Section 25(3) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(3)The nomination of members to the factory council by employers as well as unions, shall be so made that every Chairman or Co-Chairman of a shop council is a member of the factory council. Similarly, the nomination to the enterprise council shall be so made that the Chairman or Co-Chairman of the factory council is a member of the enterprise council.
