Section 7 in The Damodar Valley Corporation (Salaries, Allowances and other Conditions of Service of the Chairman, Members and Member-Secretary of the Corporation) Rules, 2013
7. Tenure of office.
(1)The Chairman and Member(s) shall hold office for a period of five years from the date on which he joins the post or till he attains the age of superannuation.(2)When Chairman is unable to discharge his functions owing to illness or other incapacity, the Central Government if so required shall nominate any other Member to act as Chairman and the Member so nominated shall hold office of Chairman until the Chairman resumes office.(3)When a vacancy occurs in the office of the Chairman by reason of his death or resignation, the Central Government shall nominate any other Member to act as Chairman and the Member so nominated shall hold office of Chairman under the vacancy is filled by a fresh nomination under sub-section (1) of section 4 of the Act.
