Section 51 in The Rajasthan Industrial Disputes Rules, 1958
51. Officers of the Committee.
(1)The Committee shall have among its office bearers a Chairman. Vice-Chairman, a Secretary and a Joint Secretary. The Secretary and the Joint Secretary shall be elected every year.(2)The Committee shall elect the Chairman and the Vice-Chairman provided that where the Chairman is elected from amongst tire representatives of the employers, the Vice-Chairman shall be elected from amongst the representatives of workmen and vice versa:Provided further that the post of the Chairman or the Vice Chair man, as the case may be shall not be held by a representative of the employer or the workmen, for two consecutive terms.(3)The Committee shall elect the Secretary and the Joint Secretary provided that where the Secretary is elected from amongst the representatives of the employers, the Joint Secretary shall be elected from amongst the representatives of the workmen and vice versa:Provided further that the post of the Secretary or the Joint Secretary as the case may be, shall not be held by a representative of the employer or the workmen for two consecutive years.
