Section 60(1) in The Bihar Industrial Disputes Rules, 1961
(1)If the majority of workmen of an electoral group being fully qualified as voters present a representation in writing to the employer demanding the recall of a member on the Committee elected to represent their constituency the seat of that member shall be deemed to have fallen vacant on the day the representation reaches the employer and a fresh election will be held within thirty days so fill the vacant seat in accordance with the provisions for election contained in this part. The recalled member shall have the right to stand for re-election and, if re-elected, no petition for his recall will again be entertained during the term of his office.
