Section 4 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
4. Terms of office [Sections 4 (3), 35 (2) (a)].
(1)The Chairman of the Board shall hold office as such for a period of three years from the date on which his appointment is first notified in the Gazette.(2)Each of the members of the Board, nominated by the State Government under clauses (b) and (c) of rule 3, shall hold office as such during the pleasure of the Governor.(3)Each of the members referred to in clause (d) of rule 3 shall hold office as such for a period of three years commencing from the date on which his appointment is first notified in the Gazette:Provided that where the successor of any such member has not been notified in the Gazette on or before the expiry of the said period of three years, such member shall, notwithstanding the expiry of the period of his office, continue to hold such office until the appointment of his successor has been notified in the 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 said Board, nominate a substitute in his place to attend the meeting and such a substitute member shall have all rights of a member in respect of that meeting and any decision taken at the meeting shall be binding on the said body.
