Section 257 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
257. Term of office.
- [(a) Omitted.(b)Each of the members of the Board, nominated by the State Government under clauses (v) and (vi) of sub-rule (1) of Rule 256, shall hold office as such for a term of three years with effect from the date of appointment as notified in the Official Gazette :Provided that where the appointment of the successor of any member has not been notified in the Gazette on or before the expiry of the period of his office, notwithstanding the expiry of the term of his office, such member shall continue to hold such office until the appointment of his successor is notified in the Official Gazette :Provided further that in no case the members shall continue in office beyond a period of four years from the date of their appointment.] [Substituted by Notification No. 989/XXXVI-2-2017, dated 23.8.2017, (w.e.f. 4.2.2009).]
