Section 6(5) in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990
(5)As soon as may be after the establishment of the Corporation, the President of India may, by order, make such provision as he thinks fit for curtailing the term of office of some of the part-time Members then appointed in order that one-third of the Members holding office as such part-time Members shall retire in every second year thereafter.
