Section 5 in Bihar Unorganized Workers Social Security Rules, 2015
5. Terms of members.
(1)A member, other than ex-officio member, shall hold office for a period for three years from the date of his nomination.(2)A member nominated under sub-clause (iii) of clause (c) of sub-section (2) of section 6 shall cease to be a member of the Board if he ceases to be a member of the legislative assembly by which he was so elected.(3)A member nominated under sub clause (i), (ii), (iv) of clause (c) of sub-section (2) of section 6 shall cease to be member of the Board if he cease to represent the category of interest from which he was so nominated:Provided that out of seven persons nominated under rule 4(c) (ii) one member each from the schedule caste, the schedule tribe, the minorities and women shall be represented.(4)A member shall be eligible for re- nomination.(5)The tenure of the Board shall be of three years.
