Section 6(2) in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990
(2)[* * *] [ The words " The Executive Member" omitted by Act 12 of 2008, Section 2 (w.r.e.f. 7.2.2008).] the Member (Finance) and the Member (Personnel) shall be whole-time Members and every such Member shall hold office for a term of six years from the date on which he enters upon his office or until he attains the age of sixty-two years, whichever is earlier.[(2-A) The Executive Member shall be a whole-time Member and shall hold office for a term of five years from the date on which he enters upon his office or until he attains the age of sixty-five years, whichever is earlier:Provided that any person holding office as an Executive Member immediately before the commencement of the Prasar Bharati (Broadcasting Corporation of India) Amendment Act, 2008 shall, in so far as his appointment is inconsistent with the provisions of this sub-section, cease to hold office on such commencement as such Executive Member and shall not be entitled to any compensation because of his ceasing to hold such office.] [Inserted by Act 12 of 2008, Section 2 (w.e.f. 7.2.2008).]
