Section 4(1) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
(1)The Chairman shall hold office as such for a period of three years from the date on which his appointment is first notified in the Official Gazette.Provided that where the successor of the Chairman has not been appointed on or before the expiry of three years, the Chairman shall notwithstanding the expiry of his three years term, continue to hold his office until the appointment of his successor.
