Federal Labor Relations Authority (FLRA)

Agency
  1. independent government agency charged with administering laws that protect the right of federal non-postal employees to bargain collectively. The FLRA establishes policies and guidelines concerning federal service labor-management relations, ensures compliance with statutory collective bargaining rights and obligations, determines the appropriateness of bargaining units, supervises and conducts federal service representation elections, ensures conformance with government rules and regulations, investigates complaints about unfair labor practices, and adjudicates disputes. It also maintains a panel devoted to resolving impasses in negotiations between agencies and unions.