Section 3(2) in The Maharashtra Electricity (Supply) Rules, 1963
(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.
