Section 9(4) in The M.P. Industrial Relations Act, 1960
(4)Notwithstanding anything contained in sub-section (2) if the office of the President of the Industrial Court falls vacant, the State Government may appoint a member of the Industrial Court, [if any] [Inserted by M.P. Act No. 4 of 1963.] temporarily in such vacancy for a period not exceeding six months.
