Section 8(1) in Investor Education and Protection Fund Authority (Appointment of Chairperson and Members, holding of meetings and provision for offices and officers) Rules, 2016
(1)The members of the Authority appointed under clause (iii) of rule 7 shall hold office for a period of three years and shall be eligible for reappointment;Provided that no member shall hold office for more than three terms.Provided further that a member shall be eligible for reappointment after expiration of cooling off period of three years after his term.
