3. [ Terms of Office of Chairman, Managing Director and other Directors] [Amended vide Notification No. GSR 146 (E) dated 12.3.1985].
(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.(2)[ The term of office of the Managing Director shall be three years from the date of his assumption of office as Managing Director.] [Amended vide Notification No.GSR 78(E) dated 24.2.1982][Provided that if an officer of the Government is appointed on deputation as Managing Director, the term of office in his case shall be two years from the date of his assumption of office as Managing Director or upto his reaching the age of 60 years, whichever is earlier.] [Amended vide Notification No.GSR 108(E) dated 10.2.2000](3)[ The term of the office of a Director appointed under clause (e) of sub-section (1) of Section 7 of the Act shall be two years from the date of his assumption of office as Director and he shall hold office during the pleasure of the Central Government;] [Amended vide Notification No. GSR 396 dated 19.3.1971]Provided that every person holding office as Chairman Managing Director or Director immediately before he commencement of the Food Corporation (Amendment) Rules, 1971 shall continue to hold his office by the same tenure as he held such office immediately before such commencement(4)[ An out-going Chairman, Managing Director or other Director shall be eligible for re-appointment;] [Amended vide Notification No.GSR 78(E) dated 24.2.1982]Provided that the re-appointment may be for any period, as may be decided by the Central Government, not exceeding two years;Provided further that every person holding office as Chairman, Managing Director, or other Director immediately before he commencement of the Food Corporations (Amendment) Rules, 1982, shall continue to hold his office by the same tenure as he held such office immediately before such commencement.
