Section 5(1) in The International Airports Authority Act, 1971
(1)Subject to the provisions of section 6, every member shall hold office for a period of three years from the date on which he assumes office:Provided that the Central Government may--(a)terminate the appointment of any whole-time member, who is not a servant of the Government, after giving him notice for a period of not less than three months or in lieu thereof on payment of an amount equal to his salary and allowances, if any, for a period of three months;(b)terminate the appointment of any part-time member who is not a servant of the Government after giving him notice for such period as may be prescribed; and(c)terminate at any time the appointment of any member who is a servant of the Government.
