Section 3 in The University Grants Commission (Disqualification, Retirement and Conditions of Service of Members) Rules, 1956
3. Procedure for retirement of members under Section 6.
(1)Of the six persons (other than the Chairman) appointed for the first time under clause (a) and clause (c) of sub-section (2) of Section 5, three shall retire as soon as maybe, on the expiration of the third year, and for that purpose they shall be selected by lot immediately before such expiration .(2)If all the three persons so selected have not been appointed entirely the said clause (a) or entirely under the said clause (c), all of them shall retire on such expiration.(3)If all the three persons so selected have been appointed entirely under one of the said clauses, one out of them who shall not retire on such expiration shall again be selected by lot, and in such a case one out of the three persons appointed under the other of the said clauses shall be selected for retirement on such expiration by lot.(4)Selection by lot shall be made by the Chairman in each of the above-mentioned cases.
