Section 5(3) in Bihar Unorganized Workers Social Security Rules, 2015
(3)A member nominated under sub clause (i), (ii), (iv) of clause (c) of sub-section (2) of section 6 shall cease to be member of the Board if he cease to represent the category of interest from which he was so nominated:Provided that out of seven persons nominated under rule 4(c) (ii) one member each from the schedule caste, the schedule tribe, the minorities and women shall be represented.
