Section 3 in The Minimum Wages (Madhya Pradesh) Rules, 1958
3. Term of office of members of the Committee.
- The term of office of the members of the Committee shall be such as in the opinion of the Government is necessary for completing the enquiry into the scheduled employment concerned and the Government may, at the time of the constitution of the Committee, fix such terms and may, from time to time, extend it as circumstances may require.
