Section 7 in The Punjab Labour Welfare Fund Act, 1965
7. Term of office, casual vacancies and resignation.
(1)The term of office of a member of the Board shall be three years commencing on the date on which his nomination is notified in the official Gazette :Provided that a member nominated to fill a casual vacancy shall hold office for the unexpired portion of the term of office of the member in whose place the former is nominated.(2)A member of the Board, including the [the Chairperson or the Vice-Chairperson,] [Substituted for the words 'Chairman' by Haryana Act No. 6 of 2013.] thereof, may resign his office by notifying in writing his intention to do so to the State Government, and on such resignation being accepted by the State Government, he shall be deemed to have vacated his office.(3)If a vacancy arises in the office of the [the Chairperson or the Vice-Chairperson,] [Substituted for the words 'Chairman' by Haryana Act No. 6 of 2013.] or a member of the Board, whether by death, resignation, removal or otherwise, the vacancy shall be filled up by the State Government in accordance with the provisions of section 4.(4)An outgoing member, including the [the Chairperson or the Vice-Chairperson,] [Substituted for the words 'Chairman' by Haryana Act No. 6 of 2013.], shall be eligible for renomination.
