Section 21 in The Maharashtra Electricity (Supply) Rules, 1963
21. Term of office of members of Council.
- The members of the Council, who are not members of the Board, shall hold office for a period of four years, commencing on the 1st of January, [or for such period and commencing on such date if any, as the State Government may appoint :Provided that, the State Government may, in the public interest, by notification in the Official Gazette extend or reduce the period of office of all or any of the members of the State Electricity Consultative Council on the same terms and conditions as before for such period or periods as it may think fit. The total period of such extension or reduction shall, however, not exceed twelve months] [Added by G. N. of 9.12.1976.].
