Section 4 in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001
4. Term of the Council.
(1)Term of the Council shall be three years.(2)Government may at any time reconstitute the Council before the expiry of its term ;Provided that where the Council is reconstituted before the expiry of the term the Council so reconstituted shall function for the unexpired term.
