(1)The Chairman and other [directors] [Substituted by Act 49 of 1971, Section 2 (w.e.f. 1.2.1972). ] of each of the Corporations shall ordinarily be entitled to hold office for the period specified in the order of appointment, unless the appointment is terminated earlier by the Central Government:Provided that any [director] [Substituted by Act 49 of 1971, Section 2 (w.e.f. 1.2.1972). ] may at any time by notice in writing addressed to the Central Government resign his office.
