Section 11(3) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(3)Each of the members referred to in clause (g) and (h) of Rule 10 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 such member has not been notified in the Official Gazette on or before the expiry of the term of his office, notwithstanding the expiry of the term of his office, such member shall continue to hold the office until the appointment of his successor is notified in the Official Gazette.
