(7)The members representing the employer shall be nominated by the Manager and the members representing the workers shall be nominated by the recognised union. In case where there is no recognised union or there is dispute about the office-bearer of the recognised union then the representatives of the workers shall be elected by the workers themselves in such manner as may be decided by the Manager in consultation with the Chief Inspector subject to revision of the same by the State Government on appeal:Provided that in case where the representatives of workers are elected by the workers in the manner indicated above these representatives of workers will be replaced by the nominees of the recognised union as soon as there is a recognised union in that particular establishment or the dispute of the office bearers of the recognised union has been decided:Provided further that where there is Works Committee constituted under the Industrial Disputes Act, 1947 the Manager shall ask the said Committee to nominate members representing the workers. If no communication is received from the Works Committee within the time specified by the Manager and the Inspector of Factories and the Chief Inspector of Factories are satisfied that the Works Committee is deliberately not submitting the names of the representatives of the workers, then the Manager may elect members representing the workers in such manner as may be decided by him in consultation with the Chief Inspector subject to a revision by the State Government on appeal.
