Section 3 in The Inland Waterways Authority Of India Rules, 1986
3. Term of Office.
(1)A member appointed by the Central Government under sub-section (3) of Section 3 of the Act, shall hold office for a period of three years or such period, not exceeding three years, as may be determined by the Central Government, having regard to the circumstances of each case.(2)The term of office of a member shall be computed from the date he assumes office.
