Section 10A(2) in Employees' State Insurance (General) Regulations, 1950
(2)(i)The term of office of the members of a local committee nominated under clauses (d) and (e) of sub-regulation (1) shall be [three years] [ Substituted by Noti. No. 12/13/1/87-P&D, dated 29.2.1988 (w.e.f. 19.3.1988).], commencing from the date on which their nomination is notified, provided that such members shall, notwithstanding the expiry of the said period, continue to hold office until the nomination of their successor is notified.(ii)The members of a local committee nominated under clauses (b), (c) and (f) of sub-regulation (1) shall hold office during the pleasure of the authority nominating them.
