Section 5(6) in The Petroleum And Natural Gas Regulatory Board Act, 2006
(6)The Chairperson or any other member, upon ceasing to hold office as such, shall-(a)be ineligible for further employment under the Central Government or any State Government; and(b)not accept any commercial employment for a period of two years from the date he ceases to hold such office.Explanation.-For the purposes of this section, "commercial employment" means employment in any capacity under, or agency of, a person engaged in trading, commercial, industrial or financial business in any field and includes also a director of a company or partner of a firm or setting up practice either independently or as partner of a firm or as an advisor or a consultant.
