Section 11 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
11. Terms of office.
(1)The Chairperson of the State Advisory Committee shall hold office as such for a term of three years from the date on which his appointment is notified in the Official Gazette.(2)Each member referred to in clause (b) of Rule 10 shall hold the office for a term of three years or till he remains a member of the State Legislature, whichever is earlier.(3)Each of the members referred to in clause (g) and (h) of Rule 10 shall hold office as such for a term of three years with effect from the date of appointment as notified in the Official Gazette :Provided that where the appointment of the successor of any such member has not been notified in the Official Gazette on or before the expiry of the term of his office, notwithstanding the expiry of the term of his office, such member shall continue to hold the office until the appointment of his successor is notified in the Official Gazette.(4)If a member of the Committee is unable to attend a meeting of the Committee the State Government may, after notice in writing to such member and Chairperson of the said Committee, nominate a substitute in his place to attend that meeting. Such a substitute member shall have all the rights of a member in respect of that meeting.(5)The State Advisory Committee shall be reconstituted after every three years.
