Section 8(4) in The Reserve Bank of India Act, 1934
(4)The Governor and a Deputy Governor shall hold office for such term not exceeding five years as the Central Government may fix when appointing them, and shall be eligible for re-appointment.A Director nominated under clause (c) of sub-section (1) shall hold office for a period of four years and shall be eligible for reappointment:Provided that any such Director shall not be appointed for more than two terms, that is, for a maximum period of eight years either continuously or intermittently.A Director nominated under clause (d) of sub-section (1) shall hold office during the pleasure of the Central Government.
