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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Minimum Wages (Central Advisory Board) Rules, 2011

(1)Subject to the provisions of these rules, the terms of office of members, other than official members, shall be two years commencing from the date of their appointment:Provided that a member shall, notwithstanding the expiry of the said period of two years, continue to hold office until the appointment of his successor.