Section 3(4) in The Electricity (Supply) Act, 1948
(4)All the members of the Authority shall hold office during the pleasure of the Central Government.[(4-A) The Chairman of the Authority and the other full-time members shall receive such salaries and allowances as may be determined by the Central Government and the other members shall receive such allowances and fees for attending the meetings of the Authority, as the Central Government may prescribe.(4-B) The other terms and conditions of service of the members of the Authority [including, subject to the provisions of sub-section (4), their terms of office shall be such as the Central Government may prescribe.] [Inserted by Act 115 of 1976, Section 4 (w.r.e.f. 8.10.1976).]
