Section 9 in M.P. Industrial Relations Rules, 1961
9.
If a vacancy occurs in the office of a Member or the Board appointed from a panel-(i)submitted by a party under sub-section (3) of Section 11, it shall be filled by the State Government by nominating any other person from such panel;(ii)if no such person is available, it shall be filled by appointing any person from the appropriate panel prepared under Rule 3.
