Section 22 in International Financial Services Centres Authority (Salary, Allowances and other Terms and Conditions of Service of Chairperson and Members) Rules, 2020.
22. Terms and conditions of services of part-time Member.
(1)A part-time Member shall be a person who shall not have any such financial or other interest as is likely to affect prejudicially his functions as a part-time Member.(2)Every part -time Member shall hold office for such period, not exceeding three years, as may be specified in the order of his appointment, but shall be eligible for reappointment.(3)A part-time Member appointed to fill up a casual vacancy, shall hold office for the reminder period of the term of whole-time or part-time Member in whose place he is appointed
