Section 50 in West Bengal Industrial Disputes Rules, 1958
50. 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 and such further period as may elapse between the expiry of the said two years and the date on which his successor is elected.(2)A member chosen to fill a casual vacancy, shall hold office for the unexpired term of his predecessor.(3)A member who, without obtaining leave from the committee, fails to attend three consecutive meetings of the committee shall forfeit his membership.
