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State of Odisha - Section

Section 52 in The Orissa Industrial Disputes Rules, 1959

52. Officers of the Works Committee.

(a)The Committee shall have office-bearers including one Chairman, one Vice-Chairman and two Joint Secretaries.
(b)[ 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.] [Substituted vide Notification No. 14393/29.12.1964 Orissa Gazette Part-III/1965.]
(c)The Vice-Chairman shall be elected by the members of the Committee representing the workers, from amongst themselves :
Provided that in the event of votes in the election of the Vice-Chairman, the matter shall be decided by draw of a lot.
(d)[ Of the two Joint Secretaries one shall be elected by the employer's representatives in the Committee and the other by the workmen's representatives from amongst themselves.] [Re-lettered vide Notification No. 14393/29.12.1964 Orissa Gazette Part-III/1965.]