Section 49(2) in West Bengal Industrial Disputes Rules, 1958
(2)The Chairman shall be nominated by the employer from amongst 'he employer's representatives on the Committee and he shall ordinarily be the head of the employer's establishment. The Vice-Chairman shall be elected by the employer's representatives on the committee from amongst themselves. In the absence of the Chairman, the Vice-Chairman shall preside over the Committee meetings :Provided that the position may be reviewed by the State Government after three years from 1960 or from the date of formation of the Works Committee for the first time, whichever is later, and the post of Chairman may then be held by an employees representative elected by such representatives on the Committee from amongst themselves if Government so directs :Provided further that if an employees representative is elected to the post of Chairman, the Vice-Chairman shall be nominated by the employer from amongst the employer's representatives on the Committee and he shall ordinarily be the head of the employer's establishment.
