Section 4(4) in The National Rural Employment Guarantee (Central Council) Rules, 2006
(4)The non-official Member nominated under sub-clause (i) of clause (d) and clause (e) of sub-rule (1) of rule 3 shall be eligible for re-nomination:Provided that no person referred to in this sub-rule and in sub-rule (3) shall hold office for more than three years in any case.] [Substituted by G.S.R. 309(E), dated 5.5.2009 (w.e.f. 5.5.2009). ]
