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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in THE INDUSTRIAL RELATIONS CODE, 2020

(4)The total number of members of the Grievance Redressal Committee shall not exceed ten:Provided that there shall be adequate representation of women workers in the Grievance Redressal Committee and such representation shall not be less than the proportion of women workers to the total workers employed in the industrial establishment.