Section 39 in M.P. Industrial Relations Rules, 1961
39.
In the event of a member of the joint committee ceasing to be employed in the undertaking or retiring or ceasing in any other way to be a member of such committee the vacancy shall be filled by nomination by the representative union or the registered union, as the case may be in, case the vacancy is caused from among the members representing employees. If the case the vacancy is caused from amongst the members nominated by the employer, it shall be filled by the nominee to be nominated by the employer.
