Section 3 in The State Apprenticeship Council Rules, 1976
3. Terms of office.
(1)The Council shall be constituted for a period of three years and thereafter it shall be reconstituted at the end of every three years. All the members appointed to it shall accordingly hold office for a period of three years:Provided that a member of the Council shall, notwithstanding the expiry of the said period of three years, continue to hold office until his successor appointed.(2)Where a person is chosen as a member of the Council by virtue of the office or appointment he holds, he shall cease to be a member he ceases to hold that office or appointment.
