(4)[ An out-going Chairman, Managing Director or other Director shall be eligible for re-appointment;] [Amended vide Notification No.GSR 78(E) dated 24.2.1982]Provided that the re-appointment may be for any period, as may be decided by the Central Government, not exceeding two years;Provided further that every person holding office as Chairman, Managing Director, or other Director immediately before he commencement of the Food Corporations (Amendment) Rules, 1982, shall continue to hold his office by the same tenure as he held such office immediately before such commencement.
