Section 262(5) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(5)The term of a sub-committee, except of a sub-committee constituted for a short term, ad-hoc purpose, shall be one year from the date of its constitution :Provided that sub-committee shall continue in office until a new sub-committee is constituted :Provided further that in no case a sub-committee shall continue beyond a period of two years from the date of its original constitution.
