Industrial Disputes (Central) Rules, 1957

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 of represent the trade of 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.