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State of Madhya Pradesh - Section

Section 53 in M.P. Industrial Disputes Rules, 1957

53. Vacancies.

- 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 resignation, or otherwise, his successors shall be elected in accordance with the provisions of this Part from the same group section, shop or department to which the member vacating the seat belonged. '