Section 13 in The Khadi And Village Industries Commission Act, 1956
13. [ Term of office and conditions of service of the chairman and other members. [Substituted by Act 12 of 1987, Section 7, (w.e.f. 24.7.1987)]
(1)Every members of the Commission, other than an ex-officio member, shall hold office [at the pleasure of the Central Government which shall not exceed continuous period of five years] [New section inserted by Act 30 of 2007 (w.e.f. 18.6.2007) ]:Provided that the chairman shall, notwithstanding the expiration of his term, continue to hold office until his successor enters upon his office.(2)The terms and conditions of service of the chairman, Chief Executive Officer, Financial Adviser and other members shall be such as may be prescribed.]
