Section 4 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
4. Term of office of members
.-(1)(a) A member (other than an ex officio member) shall, unless he resigns his office, or dies or otherwise vacants his office at an earlier date, hold office for a period not exceeding three years, as may be specified by the Central Government in each case while making the appointment, from the date of publication in the Official Gazette of the notification appointing him as such member and shall be eligible for re-appointment:Provided that an outgoing member shall continue in office until the appointment of his successor is notified in the Official Gazette.(b)An ex officio member shall hold office during the pleasure of the Central Government.(2)A member appointed to fill a casual vacancy shall hold office for as long as the member, whose place he fills, would have been entitled to hold office if the vacancy had not occurred.(3)If a member is unable to attend a meeting of the Central Committee or Advisory Committee, as the case may be, then, in the case of a member appointed under sub-clause (iv) or sub-clause (v) of clause (a) of sub-rule (1) of rule 3 or sub-clause (v) or sub-clause (vi) of clause (a) or sub-clause (a) of sub--rule (2) of that rule, the body which is represented by him in the Central Advisory Committee or the Advisory Committee, as the case may be, may, by notice in writing signed on its behalf and by the said member, addressed to the Chairman concerned depute, and in other cases the Central Government may nominate, a substitute in his place to attend the meeting and such deputed or nominated member shall have all the rights of a member in respect of that meeting.
