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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(1) in West Bengal Industrial Disputes Rules, 1958

(1)The term of office of a workmen's representative on the committee other than a member chosen to fill a casual vacancy shall be two years and such further period as may elapse between the expiry of the said two years and the date on which his successor is elected.