Section 14(1) in The Khadi And Village Industries Commission Rules, 1957
(1)Save as hereinafter provided, a member of the Board other than a member of the Commission shall hold office for [such period not exceeding three years as may be prescribed in the notification of his appointment which shall be notified in the official Gazette] [Substitued by G.S.R. 330, dated 11th March, 1960 and G.S.R. 741, dated 25th June, 1960] and shall be eligible for re-appointment.
