(2)(a)The Committee shall consist of an equal number of members nominated by the owner, agent or [officer-in-charge, canteen] [Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986). ] and elected by the persons employed in the mine. The number of elected members shall be on a scale of one for every 1,000 persons employed, provided that the number shall not be more than 5 or less than 2.(b)The term of office of the elected members shall be two years commencing from the date of the last election, no account being taken of a by-election.(c)The owner, agent or [officer-in-charge, canteen] [Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986). ] shall determine the procedure for and supervise the elections to the Committee.
