Section 9(7) in The M.P. Industrial Relations Act, 1960
(7)[ Where in a proceeding before a Bench consisting of even number of members, equal number of members consisting of such Bench differ on a point, then-(i)if the President is a member of such a Bench, the point on which the members differ shall be stated and placed for decision before such person other than a member of the Industrial Court and qualified to be President thereof under sub-section (2) of Section 9 as the State Government may, by notification, specify;(ii)if the President is not a member of such a Bench, the point on which the members differ shall be stated and placed before the President who may either decide the point himself or may nominate one or more of the other members to deal with the matter.]
