Section 25 in The Maharashtra Industrial Relations Act, 1946
25. Rights of Officers of approved unions.
Such officers members of the office staff and members of an apporved 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, and shall be permitted by the employer concerned—(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 undertak-ing in which its members are employed and affix or cause to be affixed notices 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;(ii)to meet and discuss with an employer or any person appointed by him for the purpose the grivances 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.
