Section 51(2A) in Industrial Disputes (Punjab) Rules, 1958
(2A)The Vice-Chairman shall be elected by members on the Committee representing the workers, from among themselves :Provided that in the event of equality of votes in the election of the Vice-Chairman, the matter shall be decided by draw of a lot :Provided further that the post of the Chairman or the Vice-Chairman, as the case may be, shall not be held by a representative of the employer or the workmen, for two consecutive terms.
