Section 45 — Qualifications for voters:-All workmen, 3[***] who are not less than 18 years of age and who have put in not less than 6

Qualifications for voters:-All workmen, 3[***] who are not less than 18 years of age and who have put in not less than 6 months‟ 4[continuous] service in the establishment shall be entitled to vote in the election of the representative of workmen. 5[Explanation: A workman who has put in a continuous service of not less than 6 months in two or more establishments belonging to the same employer shall be deemed to have satisfied the service qualification prescribed under this rule.] 1 Subs.by G.S.R. 1253, dated 3rd August, 1966. 2 Added by G.S.R. 1078, dated 4th August, 1962. 3 Omitted by G.S.R. 1078, dated 4th August, 1962. 4 Subs. by G.S.R. 1078, dated 4th August, 1962. 5 Added by G.S.R. 1078, dated 4th August, 1962. 62 The Industrial Disputes (Central) Rules, 1957 Rule 46

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