Section 3 in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995
3. Terms of office of the members of the Committee.
(1)The term of office of the members of the Committee shall be one year from the date on which their appointment is notified in the Official Gazette :Provided that the State Government may extend the term of office of the member of the Committee for a maximum period of two years:Provided further that the member shall, notwithstanding the expiration of his term, continue to hold office until his successor enters upon his office.(2)The member appointed under sub-rule (1) shall be eligible for reappointment.
