(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
