Section 39(8) in The Orissa Motor Vehicles Rules, 1993
(8)Subject to the provisions of Sub-rule (5) every non-official member of the Regional Transport Authority shall hold office for a period of three years on and from the date on which his appointment is notified in the Official Gazette or until a later date on which the appointment of his successor is notified :Provided that if the State Government reconstitutes the Regional Transport Authority, the term of office of the members of the authority shall expire on the date immediately preceding the date from which the reconstitution of the said authority takes effect.
