Section 52 in M.P. Industrial Disputes Rules, 1957
52. Term of office.
(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.(2)A member chosen to fill a casual vacancy shall hold office for the unexpired term of his predecessors.(3)A member who, without obtaining leave from the Committee fails to attend three consecutive meetings of the Committee shall forfeit his membership.
