Section 4 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
4. Term of office.
- [(1) A member shall, unless he resigns his office or dies at an earlier date, hold office for a period not exceeding three years, as may be determined by the Central Government in each case, from the date of publication of the notification appointing him a member of the Advisory Committee and shall be eligible for reappointment :Provided that an outgoing member may continue in office until the appointment of his successor is notified in the Gazette of India.] [Substituted, by G.S.R. 1251, dated 27th June, 1968.](2)A member appointed to fill a casual vacancy shall hold office for as long as the member whose place he fills would have been entitled to hold office, if the vacancy had not occurred.(3)if a member is unable to attend a meeting of the Advisory Committee, the Central Government may nominate or the body which is represented by him may, by notice in writing signed on its behalf and by the said member, addressed to the Chairman of the Committee, depute a substitute in his place to attend that meeting. Such nominated or deputed member shall have all the rights of a member in respect of that meeting.
