Section 7 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
7. Term of office and conditions of members.
(1)A member shall hold office for a period of five years from the date on which he enters upon his office:Provided that he shall cease to be a member on the day on which he attains the age of sixty-five years.(2)No person shall be appointed as a member after he has attained the age of sixty-two years.(3)A member shall not be eligible for re-appointment after the expiry of the term of his office.(4)The Salary and allowance payable to and other conditions of service of the members shall be such as may prescribed:Provided that the salary and allowance and other conditions of service of a member shall not be varied to his disadvantage during the tenure of his office.
