Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10A(2)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(2)(i) in Employees' State Insurance (General) Regulations, 1950

(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.