Section 53 in Industrial Disputes (Central) Rules, 1957
53. [ Vacancies. [ Substituted by G.S.R. 1151, dated 11.10.1974.]
- In the event of workmen 's representative ceasing to be a member under sub-rule (3) of rule 52 or ceasing to be employed in the establishment or in the event of his ceasing to represent the trade or vocation he was representing, or resignation or death, his successor shall be elected in accordance with the provisions of this Part from the same category, group, section, shop or department to which the member vacating the seat belonged.]
