Section 20(5) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(5)(i)The term of office of the members of the Medical Service Committee referred to in sub-rule (i)(b) and sub-rule (i)(c) shall be three years commencing from the date on which their nomination is notified:Provided that the members of the Committee shall, notwithstanding the expiry of the said period, continue to hold office until the nomination of their successors is notified.(ii)The members of the Medical Service Committee referred to in sub-rule (1)(A), sub-rule (1)(d) and sub-rule (1)(e) shall hold office during the pleasure of the State Government, the Corporation or the Director of Health Services, Punjab, respectively.(iii)A member of the Medical Service Committee may resign his office by notice in writing to the State Government and the seat shall fall vacant on acceptance of the resignation.(iv)A member of the Medical Service Committee shall cease to be a member of the Committee if he fails to attend three consecutive meetings thereof:Provided that his membership may be restored by the State Government on its be unsatisfied as to the unavoidable nature of the circumstances which led to his non-attendance.
