Section 11 in The U.P. Industrial Housing Rules, 1959
11. Terms of office of members.
(1)A nominated member shall, unless he resigns his office or dies, hold office for a period of two years from the date of the notification appointing him a member but shall be eligible for renomination:Provided that the outgoing member shall continue in office until the appointment of his successor is notified.(2)The official members of the Advisory Committee shall hold office during the pleasure of the State Government.(3)A number nominated to fill a casual vacancy shall hold office for so long as the member, whose place he fills would have been entitled to hold office if the vacancy had not occurred.
