Section 3 in The Child Labour (Prohibition And Regulation) Rules, 1988
3. Term of office of the members of the Committee .-(1) The term of office of the members of the Committee shall be one year from the date on which their appointment is notified in the Official Gazette:-
Provided that the Central Government may extend the term of office of the member of the Committee for a maximum period of two years:Provided further that the member shall, notwithstanding the expiration of his term, continue to hold office until his successor enters upon his office.(2)The members appointed under sub-rule (1) shall be eligible for re-appointment.
