Section 40 in M.P. Industrial Relations Rules, 1961
40.
(1)The Chairman of a joint committee shall be appointed by the members of the committee from among themselves at its first meeting which will be convened by the employer.(2)If the members cannot agree upon the person to be appointed as Chairman, the employer and the representative union or the registered union, as the case may be, which nominated the members of the Joint Committee shall be entitled to appointed by agreement the Chairman from among the members.(3)Faling agreement between the employer and the union, the Chairman shall be appointed by the employer and the union respectively in relation for a period of she months.
