Section 7(4) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(4)(i)The terms of office of the members of the Allocation Committee referred to in sub-rule (1)(b) shall be three years commencing from the date on which their appointment is notified; provided that the members of the committee shall, notwithstanding the expiry of the said period, continue to hold office until appointment of their successors is notified.(ii)The members of the Allocation committee referred to in sub-rule (1)(a) and (c) shall hold office during the pleasure of the Director of Health Services and the Corporation, respectively.(iii)A member of the Allocation Committee may resign his office by giving notice in writing to the State Government and the seat shall fall vacant on acceptance of the resignation.(iv)A member of the Allocation committee shall cease to be a member of the Committee if he fails to attend three consecutive meetings thereof, provided that his membership may be restored by the State Government on its being satisfied as to the unavoidable nature of the circumstances which led to his non-attendance.
