Section 9(1) in The Employees' State Insurance Act, 1948
(1)Save as otherwise expressly provided in this Act, the term of office of a member of the Standing Committee, other than a member referred to in clause (a) or clause (b) or clause (bb) of section 8, shall be two years from the date on which his election is notified:Provided that a member of the Standing Committee shall, notwithstanding the expiry of the said period of two years, continue to hold office until the election of his successor is notified:Provided further that a member of the Standing Committee shall cease to hold office when he ceases to be a member of the Corporation.
