Section 51(2) in Industrial Disputes (Punjab) Rules, 1958
(2)The Chairman shall be nominated by the employer from amongst the employer's representatives on the committee and he shall, as far as possible, be the head of the establishment.(2-A) 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.
