Section 3(3) in The Maharashtra Electricity (Supply) Rules, 1963
(3)Notwithstanding anything contained in the preceding sub-rules, the State Government may, in public interest, by notification in the Official Gazette, extend from time to time, the term of office of all or any of the members of the Board on the same terms and conditions, for such period or periods, not exceeding six months in the aggregate, as the State Government may specify.
