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State of Odisha - Section

Section 3 in The Orissa Industrial Housing Rules, 1969

3. Term of office of the members of the Advisory Committee.

- The term of office of a non-official member of the Advisory Committee shall be two years commencing from the date of his nomination :Provided that such member shall, notwithstanding the expiry of the said period of two years, continue to hold office until his successor is nominated.
(2)A non-official member of the Advisory Committee nominated to fill a casual vacancy shall hold office for the remaining period of the term of office of the member in whose place he is nominated.
(3)The official member of the Advisory Committee shall hold office during the pleasure of the State Government.