Section 4 in The National Rural Employment Guarantee (Central Council) Rules, 2006
4. Terms and conditions of appointment of Members
.-(1) The Members representing the Ministries or Departments of the Government of India shall hold their offices as long as they are serving in their respective Ministries or Departments or till the concerned Ministry or Department nominates any other officer.(2)The term of office of the official Members representing the State Governments shall be for a period of one year.(3)[ Every non-official Member of Central Council nominated under sub-clause (i) of clause (d) and clause (e) of sub-rule (1) of rule 3 shall hold his office for a term of one year at a time from the date of publication of his appointment in the Official Gazette.(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). ](5)The non-official Members nominated under clauses (d) and (e) of sub-rule (1) shall be entitled to receive travelling allowance and dearness allowance for attending the meetings of the Central Council or the Executive Committee, as the case may be, at the rates admissible to the Central Government servants of the highest grade.(6)The non-official Members shall also be entitled to receive honorarium at the rate of one thousand rupees per day for the days of the meeting of the Central Council or its Executive Committee or any other official work for which they attend to at the headquarters at New Delhi or at any other place on invitation by the Central Council.
