Section 25(c) in The Gujarat Industrial Relations Act, 1946
(c)for the purpose of the prevention or settlement of an industrial dispute-(i)to hold discussions of the premises on the undertaking with the employees concerned who are the members of the union;(ii)to meet and discuss with an employer or any person appointed by him for the purpose the grievances of its members employed in his undertaking;(iii)to inspect, if necessary, in any undertaking any place where any member of the union is employed;
