Section 52 in Industrial Disputes (Central) Rules, 1957
52. Term of office.
- [(1) The term of office of the representatives on the Committee other than a member chosen to fill a casual vacancy shall be two years.] [ Substituted by G.S.R. 1078, dated 4.8.1962.](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.
