Section 60 in The Bihar Industrial Disputes Rules, 1961
60. Right to re-call a member of the Works Committee.
(1)If the majority of workmen of an electoral group being fully qualified as voters present a representation in writing to the employer demanding the recall of a member on the Committee elected to represent their constituency the seat of that member shall be deemed to have fallen vacant on the day the representation reaches the employer and a fresh election will be held within thirty days so fill the vacant seat in accordance with the provisions for election contained in this part. The recalled member shall have the right to stand for re-election and, if re-elected, no petition for his recall will again be entertained during the term of his office.(2)A representative trade union referred to in Rule 43, may similarly recall a member nominated by it on the Committee and nominate another member in his place. Similarly, an employer may recall a member nominated by him and nominate another member in his place.
