Section 252 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
252. Term of Office.
(1)A member appointed under clauses (iv), (v) and (vi) of Rule 251 shall hold office at the pleasure of the State Government.(2)Subject to the provision of sub-rule (1), a member specified therein shall unless he resigns his office or dies or otherwise vacates his office at an earlier date, hold office for a period of three years from the date of publication of the notification in the Chhattisgarh Gazette appointing him as a member of the Board and shall be eligible for re-appointment:Provided that an outgoing member shall continue in the office until the appointment of his successor is notified in the Official Gazette.
