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[Cites 0, Cited by 17] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Industrial Disputes Act, 1947

(3)The Chairman shall be an independent person and the other members shall be persons appointed in equal numbers to represent the parties to the dispute and any person appointed to represent a party shall be appointed on the recommendation of that party:Provided that, if any party fails to make a recommendation as aforesaid within the prescribed time, the appropriate Government shall appoint such persons as it thinks fit to represent that party.