Section 4 in The Minimum Wages (Central Advisory Board) Rules, 2011
4. Term of office of members.
(1)Subject to the provisions of these rules, the terms of office of members, other than official members, shall be two years commencing from the date of their appointment:Provided that a member shall, notwithstanding the expiry of the said period of two years, continue to hold office until the appointment of his successor.(2)A member nominated to fill a casual vacancy shall hold office, only so long as the member in whose place he is nominated would have been entitled to hold office if the vacancy had occurred.(3)The official members shall hold office until replaced by others.
