Section 4 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
4. Term of office of members.
(1)A member, other than an Ex-officio member, shall hold office for a period not exceeding three years from the date of his nomination.(2)A member nominated under sub-clause (iii) of clause (c) of sub-rule (2) of Rule 3 shall cease to be a member of the Board if he ceases to be a member of the Legislative Assembly.(3)A member nominated under sub-clauses (i), (ii) and (iv) of clause (c) of sub-rule (2) of Rule 3 shall cease to be a Member of the Board if he ceases to represent the category of interest from which he was so nominated.Provided that out of seven persons nominated under sub-clause (i), of clause (c) of sub-rule (2) of Rule 3 one member each from the Scheduled Caste, the Scheduled Tribe, the Minorities and the Women shall be represented.(4)A Member shall be eligible for renomination.
