Section 6 in The M.P. Vidyut Sudhar Adhiniyam, 2000
6. Term of office, conditions of service etc. of members.
(1)Every member shall hold office including Chairperson, for a term of five years from the date on which he enters upon his office or until the age of sixty-five years, whichever is earlier and shall not be eligible for re-appointment as Chairperson or Member at any time after the expiry of the term of appointment :Provided that no person shall be appointed as Member after he has attained the age of sixty-two years.(2)The Chairperson and other Members shall receive such remuneration and other allowances and shall be governed by such conditions of service as may be prescribed by the rules :Provided that the salary and allowances determined by the State Government for the Chairperson and Members shall at no time be inferior to those applicable at the relevant time to the post of Principal Secretary in the State Government :Provided further that the salary, allowances and other conditions of service of the Chairperson and Members once prescribed shall not be varied to their disadvantage after appointment.(3)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, in such manner and before such authority as may be prescribed by the State Government.(4)The Chairperson or a Member may relinquish his office by giving, in writing to the State Government, notice of not less than three months.
