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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4)(i) in Employees' State Insurance (General) Regulations, 1950

(i)Save as expressly provided in this regulation, the term of office of the members of the regional board referred to in clause (e) of and the proviso to 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 the members of the regional board, shall, notwithstanding the expiry of the said period, continue to hold office until the nomination of their successors is notified.