Section 3(2) in Handlooms (Reservation of Articles For Production) Rules, 1986
(2)The Advisory Committee shall [* * *] [Omitted "normally" by Notification No. G.S.R. 340(E), dated 18.4.2000 (w.e.f. 10.3.1986)] have a tenure of three years:Provided that if the Central Government is of opinion that it is necessary or expedient so to do, it may reconstitute the Advisory Committee earlier than the aforesaid period of three years.
