Section 53 in The Orissa Industrial Disputes Rules, 1959
53. The term of office.
(a)The term of office of the representatives of the Committee other than a member chosen to fill a casual vacancy shall be two years :Provided that it shall be competent for the Labour Commissioner to dissolve a Works Committee if he is satisfied, after hearing employers or their representatives and workmen or their representatives, if necessary, that Works Committee has ceased to represent the workmen or for any other adequate reasons.(b)The term of two years referred to in Sub-rule (a) shall be held to include any period which may elapse between the expiry of the said two years and the date on which the names of the representatives of workmen are published in the Orissa Gazette after next election.
