(6)Any person appointed as director or chief executive officer under this section shall --(a)hold office during the pleasure of the Authority and subject thereto for a period not exceeding three years or such farther periods not exceeding three years at a time as the Authority may specify;(b)not insure any obligation or liability by reason only of hi s being a director or chief executive officer or for anything done or omitted to be done in good faith in the execution of the duties of hi s office or in relation thereto.
