Section 6(1) in Rajasthan Power Sector Reforms Act, 1999
(1)The Chairperson and any other Member shall hold office for a period of five years from the date he enters upon his office but shall not be eligible for re-appointment:Provided that no Chairperson or no other Member shall hold office as such after he has attained, -(a)in the case of the Chairperson, the age of sixty five years, and(b)in the case of any other Member, the age of sixty two years:Provided further that a Member shall be eligible for appointment as Chairperson subject however that his combined tenure in the Commission as Member and Chairperson shall not exceed five years:Provided also that the first three Members shall be appointed for varying periods of three years, four years and five years respectively so as to avoid the retirement of all the Members as the same time and ensure continuity in the functioning of the Commission.
