Section 9 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
9. Term of Office.
(1)The Chairperson and other members of the State Advisory Committee as provided under clauses (a), (e), (f) and (g) of rule 8 shall hold office as such during the pleasure of the Governor.(2)Each member referred to in clause (b) of rule 8 shall hold office for three years' or till he remains a member of the State Assembly whichever is earlier.(3)Each of the members referred to in clause (a), (e), (f) and (g) of rule 8 shall hold office as such for a prod of three years commencing from the date from which this appointment is first, notified in the official Gazette: Provided that if the successor of any such member has not been notified in the Official Gazette on or before the expiry of the said period of three years, such member shall, notwithstanding the expiry of the period of this officer continue to hold such office until the appointment of his successor has been notified in the Official Gazette.(4)If a member is unable to attend a meeting of the Board, the State Government or the body which appointed or nominated him may by notice in writing signed on its behalf and by such member and addressed to the Chairman of the Board nominate a substitute in his place to attend the meeting and such a substitute member shall have all the rights of member in respect of that meeting and any decision taken at the meeting shall be binding on the said body.(5)The State Advisory Committee shall be reconstituted after every three years.
