Section 3 in The National Commission For Safai Karamcharis (Amendment) Act, 2001
3. Amendment of section 4.-
In section 4 of the principal Act, after sub- section 1, the following sub- section shall be inserted, namely:-" (1A) Notwithstanding anything contained in sub- section (1), the Chairperson, Vice- Chairperson and every Member appointed on or after the 16th day of February, 2001 , shall hold office for a period not exceeding three years from the date of assumption of is office or up to the 29th day of February, 2004 , whichever is earlier.".
