Section 11(4) in The M.P. Industrial Relations Act, 1960
(4)The Board shall consist of an equal number of persons nominated by the State Government from the respective panels of the parties submitted by them under sub-section (3) and the Chairman jointly nominated by them :Provided that-(i)if either or both the parties fail to submit the panels as required by sub-section (3), the State Government shall appoint the requisite number of persons as representing the interests of the party in default from the panel of persons prepared under sub-section (2); and(ii)if the parties fail to agree to the appointment of any person as Chairman within the prescribed period the State Government shall appoint a member or the President of the Industrial Court to be the Chairman of the Board.
