Section 9(3) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
(3)Each of the members referred to in clause (a), (e), (f) and (g) of rule 8 shall hold office as such for a prod of three years commencing from the date from which this appointment is first, notified in the official Gazette: Provided that if the successor of any such member has not been notified in the Official Gazette on or before the expiry of the said period of three years, such member shall, notwithstanding the expiry of the period of this officer continue to hold such office until the appointment of his successor has been notified in the Official Gazette.
