Section 48(1) in The Maharashtra Industrial Relations Act, 1946
(1)A joint Committee may be constituted for an undertaking or occupation with the consent of the employer and the registered union for the industry for the local area, and shall be constituted irrespective of such consent, if the State Government on an application made to it in his behalf by the registered union so directs:Provided that, no Joint Committee shall be so constituted in respect of an undertaking or occupation where there is no representative union, unless not less than fifteen per cent. of the employees are members of a registered union.
