Section 4(1) in The Bihar Minimum Wages Rules, 1951
(1)Save as otherwise expressly provided in these Rules, the term of office of non-official member of the Board shall be two years commencing from the date of his nomination :Provided that such Member shall, notwithstanding the expiry of the said period of two years continue to hold office until his successor is nominated :Provided further that the term of office of a non-official Member may be terminated by the State Government earlier than the period specified above.
