60. [ Term of office [ Substituted by G.S.R. 960, dated 12.8.1972.]
.-Any person nominated as a member of the Consultative Committee constituted under sub-section (1) of section 110-G of the Act (thereafter referred to in rules 61 to 65 as the Committee) shall hold office for a period not exceeding three years or such further periods not exceeding three years at a time as the Central Government may specify.] [ Substituted by G.S.R. 1051, dated 21.7.1971.]
