Section 52 — Term of office:-4[(1) The term of office of the representatives on the Committee other than a member chosen to fill a ca

Term of office:-4[(1) The term of office of the representatives on the Committee other than a member chosen to fill a casual vacancy shall be two years.] (2) A member chosen to fill a casual vacancy shall hold office for the unexpired term of his predecessor. (3) A member who without obtaining leave from the Committee, fails to attend three consecutive meetings of the Committee shall forfeit his membership. 5[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 ceasing to represent the trade or vocation he was representing, or resignation or death, his successor shall be elected in accordance with the provisions of this Part from the same category, group, section, shop or department to which the member vacating the seat belonged.]

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