Section 3(2) in The Unorganised Workers' Social Security Rules, 2009
(2)[ Nomination of a member under sub-clause (iv) of clause (c) of sub-section (2) of section 5 shall be made by the Central Government in concurrence with the Chairman or Speaker of the Rajya Sabha or the Lok Sabha:Provided that a member referred to in this sub-rule shall cease to be a member of the Board if he ceases to be a member of the House of Parliament.]
