Section 54 in The Orissa Industrial Disputes Rules, 1959
54. Vacancies.
(1)In the event of workmen's representative ceasing to be employed in the establishment or resigning the membership in the Committee his successor shall be elected from the constituency to which such representative belongs.(2)The existing voters' list (that is to say, the voters' list prepared at the time of the last general election of the Works Committee) for the relevant constituency shall be published at least two weeks before the date fixed for a bye-election. A week's time shall be allowed for hearing claims and objections which shall be decided summarily by the Returning Officer and the list made final.
