Section 6 in Rajasthan Power Sector Reforms Act, 1999
6. Term of office, salaries and allowances and other conditions of service of Chairperson and Members.
(1)The Chairperson and any other Member shall hold office for a period of five years from the date he enters upon his office but shall not be eligible for re-appointment:Provided that no Chairperson or no other Member shall hold office as such after he has attained, -(a)in the case of the Chairperson, the age of sixty five years, and(b)in the case of any other Member, the age of sixty two years:Provided further that a Member shall be eligible for appointment as Chairperson subject however that his combined tenure in the Commission as Member and Chairperson shall not exceed five years:Provided also that the first three Members shall be appointed for varying periods of three years, four years and five years respectively so as to avoid the retirement of all the Members as the same time and ensure continuity in the functioning of the Commission.(2)The salary and allowances payable to, and the other terms and conditions of service of, the Members of the Commission shall be such as may be prescribed by the State Government.(3)The salary, allowances and other conditions of service of the Members, shall not be varied to their disadvantage after appointment.(4)The Chairperson and every other Member shall before entering upon his office, make and subscribe to an oath of office and of secrecy in such form and in such manner and before such authority as may be prescribed.(5)Notwithstanding anything contained in sub-section (1) or subsection (2), a Member may, -(a)relinquish his office by giving in writing to the State Government a notice of not less than three months: or(b)be removed from his office in accordance with the provisions of section 7.(6)Any Member ceasing to hold office as such shall, -(a)be ineligible for further employment under the Central Government or any State Government for a period of two years from the date he ceases to hold such office:(b)not accept any commercial employment for a period of two years from * * * ceases to hold such office; and(c)not represent any person before the Central Commission or any State Commission in any manner.Explanation. - For the purposes of this sub-section, -(i)"employment under the Central Government or under the State Government" includes employment under any local or other authority within the territory of India under the control of the Central Government or a State Government, or under any corporation or society owned or controlled by the Government:(ii)"commercial employment" means employment in any capacity under, or agency of, a person engaged in trading, commercial, industrial or financial business in the electricity industry and also includes a director of a company or partner of a firm and it also Includes setting up practice either independently or as partner of a firm or as an advisor or a consultant.
