Section 3(1) in The Maharashtra Electricity (Supply) Rules, 1963
(1)The Chairman and every other member of the Board shall hold office for a period of three years from the date of his appointment as a member :Provided that, where all the members of the Board are not appointed on one and same date and some members are appointed by the State Government later on, either on the same date or on different dates, then the term of office of such members (whether appointed before or after the commencement of the Maharashtra Electricity (Supply) (Amendment) Rules, 1982 shall be co-terminous with the term of office of the members first appointed by' the State Government.
