Section 51(2) in The Industrial Disputes (Central) Rules,1957
(2)[ The Chairman shall be nominated by the employer from amongst the employer 's representatives on the Committee and he shall, as far as possible, be the head of establishment.(2-A) The Vice-Chairman shall be elected by the members on the Committee representating the workers, from amongst themselves:Provided that in the event of equality of votes in the election of the Vice-Chairman, the matter shall be decided by draw of a lot.] [ Substituted by G.S.R. 1078, dated 4.8.1962.]
