Section 3 in The Unorganised Workers' Social Security Rules, 2009
3. Term of office of members .-(1) A member, other than an ex officio member, shall hold office for a period not exceeding three years from the date of his nomination.
(2)[ Nomination of a member under sub-clause (iv) of clause (c) of sub-section (2) of section 5 shall be made by the Central Government in concurrence with the Chairman or Speaker of the Rajya Sabha or the Lok Sabha:Provided that a member referred to in this sub-rule shall cease to be a member of the Board if he ceases to be a member of the House of Parliament.](3)A member nominated under sub-clauses (i), (ii) and (iii) of clause (c) of sub-section (2) of section 5 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 (iii), one member each from the Scheduled Caste, the Scheduled Tribe, the Minorities and Women shall be represented.] [<SPAN class=amd1><A TITLE =](4)A member shall be eligible for re-nomination.
