Section 20(1) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
(1)Such officers, members of the office staff and members of a recognised union as may be authorised by or under rules made in this behalf by the State Government shall, in such manner and subject to such conditions as may be prescribed, have a right, -(a)to collect sums payable by members to the union on the premises, where wages are paid to them;(b)to put up or cause to be put up a notice-board on the premises of the undertaking in which its members are employed and affix or cause to be affixed notice thereon;(c)for the purpose of the prevention or settlement of an industrial dispute,-(i)to hold discussions on the premises of the undertaking with the employees concerned, who are the members of the union but so as not to interfere with the due working of the undertaking;(ii)to meet and discuss, with an employer or any person appointed by him in that behalf the grievances of employees employed in his undertaking;(iii)to inspect, if necessary, in an undertaking any place where any employee of the undertaking is employed;(d)to appear on behalf of any employee or employees in any domestic or departmental inquiry held by the employer.
