Section 4(2) in Andhra Pradesh Industrial Facilitation Council (Arbitration) Rules, 1999
(2)The term of office of the members other than the chairperson shall be for a period of two years from the date of appointment.Provided that a member shall continue as a member of the Council beyond the term of two years in office until another member is appointed in his place:Provided further that the Government may re-appoint a member for a further term of two years but no member shall be so re-appointed more than once.
