Section 5 in The U.P. Electricity Reforms Act, 1999
5. Term of office and conditions of service of members.
(1)The Chairperson or other member shall hold office for a term of five years from the date on which he enters upon his office or till he attains the age of sixty-five years, whichever is earlier and shall not be eligible for re-appointment.Provided that a member other than the Chairperson shall be eligible for appointment as Chairperson for the remaining period of his term as member.(2)A member may, at any time by giving in writing to the Governor notice of not less than three months, relinquish his office or may be removed from his office in accordance with the provisions of Section 7.(3)The Chairperson shall, before entering upon his office make and subscribe an oath of office and secrecy before the Governor and every other member before the Chairperson in such form as may be prescribed.(4)The salary and allowances payable to, and other terms and conditions of service of the members shall be such as may be prescribed.(5)The salary, allowances and other conditions of service of the members shall not be varied to their disadvantage.(6)Any member ceasing to hold office as such shall -(a)be ineligible for further employment under the State Government for a period of two years from the date he ceases to hold such office;(b)not accept any commercial employment for a period of two years from the date he ceases to hold such office; and(c)not represent any person before the Commission in any manner.Explanation. - For the purposes of this sub-section -(i)"employment under the State Government" includes employment under any local or other authority within the territory of India, under the control of the State Government, or under any corporation or society owned or controlled by the State Government.(ii)"commercial employment" means employment in any capacity under, or agency of, a person engaged in commercial, industrial or financial business in the electricity industry and includes also a director of a company or partner of a firm and it also includes setting up practice either independently or as partner of a firm or as an advisor or a consultant.
