Section 251(3) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(3)The terms of the office of the members of the Board other than the official members shall be 3 years from the date of their appointments:Provided that members may continue in office till their successors are appointed:Provided further that in no case the member shall continue in office beyond a period of four year from the date of their appointment.
