Section 11(3) in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(3)Each of the members referred to in clause (c), clause (d) and clause (e) of rule 10 shall hold office as such for a period of three years commencing from the date on which they are appointed:Provided that when the successor of any such member is not appointed 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 his successor is appointed.
