Section 7(3) in Chhattisgarh District Mineral Foundation Trust Rules, 2015
(3)The term of appointment for the nominated Trustees shall be for three years with effect from the date of their appointment as Trustees and the Settlor may thereafter renew their appointment for another term or may nominate other persons in their place :Provided that the term of such nominated trustees shall in no case exceed two terms of three years each.
