Section 3 in The Maharashtra Electricity (Supply) Rules, 1963
3. [ Terms of office and re-appointment of Chairman and other members. [Substituted by G. N. of 27.7.1982.]
(1)The Chairman and every other member of the Board shall hold office for a period of three years from the date of his appointment as a member :Provided that, where all the members of the Board are not appointed on one and same date and some members are appointed by the State Government later on, either on the same date or on different dates, then the term of office of such members (whether appointed before or after the commencement of the Maharashtra Electricity (Supply) (Amendment) Rules, 1982 shall be co-terminous with the term of office of the members first appointed by' the State Government.(2)Notwithstanding anything contained in sub-rule (1), where a person, who at the time of his appointment as Chairman or other member of the Board, was a State Government or Central Government servant or a servant of the Board, the State Government may, by notification in the Official Gazette, at any time reduce his term of office by any period, but not earlier than the date on which lie attains the age of compulsory retirement prescribed for members of the service to which he belonged.(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.(4)A member of the Board shall be eligible for re-appointment on the terms and conditions provided under the preceding sub-rules.]
