Section 11 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
11. Terms of office.
(1)The Chairman of the State Advisory Committee shall hold office as such for a period of three years from the date on which he is appointed.(2)Each member referred to in clause (b) of rule 10 shall hold office for a period of three years or till he remains the member of the State Legislative Assembly whichever is earlier.(3)Each of the members referred to in clause (c), clause (d) and clause (e) of rule 10 shall hold office as such for a period of three years commencing from the date on which they are appointed:Provided that when the successor of any such member is not appointed on or before the expiry of the said period of three years, such member shall, notwithstanding the expiry of the period of his office, continue to hold such office his successor is appointed.(4)If a member is unable to attend a meeting of the Committee, the State Government may, after notice in writing to such member and the Chairperson of the State Advisory Committee, nominate a substitute for such member, after disqualifying the earlier member, to attend the meeting and such substitute member shall have all the rights and privileges of such member in respect of that meeting.(5)The State Advisory Committee shall be reconstituted after every three years.
