(1)The term of office of the Chairman shall be threes from the date of his assumption of office as Chairman and he shall hold office during the pleasure of the Central Government;[Provided that if an officer of the Government is appointed on deputation as Chairman, the term of office in his case shall not extend beyond the age of superannuation of sixty years;] [Inserted vide Notification No. GSR 192(E) dated 25.4.1977]Provided further that nothing contained in the foregoing proviso shall affect the term of office of a person who has been holding the post of Chairman immediately before the commencement of the Food Corporations ( Amendment) Rules, 1971.
