Section 4(3) in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
(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.
