Section 252(2) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(2)Subject to the provision of sub-rule (1), a member specified therein shall unless he resigns his office or dies or otherwise vacates his office at an earlier date, hold office for a period of three years from the date of publication of the notification in the Chhattisgarh Gazette appointing him as a member of the Board and shall be eligible for re-appointment:Provided that an outgoing member shall continue in the office until the appointment of his successor is notified in the Official Gazette.
