Can Participation of Workers in Management be Voluntary or Statutory? The motif of the Participation of Workers in Management Bill 1990 likely to be gorged in the grist of the ensuing Parliamentary session for grilling and moulding into an Act (the Participation of Workers in Management Act), having been proconized, the question whether workers participation should be voluntary or statutory can at-best be of academic interest. In the arena of industrial relations, everything cannot be codified and configured into statute. For that matter, human relations cannot be impelled by compulsion of law. Many laws aimed at social reform like Dowry (Prohibition) Act, Hindu Marriage Act are honoured mere by infraction than by complacent compliance. A law, which does not reflect the aspirations of the people and which does not conform to the core character of the people will remain ornate and outlandish rendering itself to be outmanoeuvred. It is more so in the case o ....