Section 6 in The Haryana Electricity Reform Act, 1997
6. Term of office, conditions of service, etc. of members.
(1)Every member shall hold office for a period of five years from the date of his appointment as member or until the age of sixty-five years, whichever is earlier and he shall not be eligible for re-appointment at any time after the expiry of his term of appointment.Provided 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 at the same time and ensure continuity in the functioning of the Commission :Provided further that no person shall be appointed as member after he has attained the age of sixty two years so that he has a minimum tenure of three years as member.(2)The Chairman of the Commission and other members shall receive such remuneration and other allowances as provided in Schedule I and shall be governed by such conditions of service as may be prescribed from time to time under the rules.Provided that the terms shall not be varied to their disadvantage during the tenure of the appointment.(3)The Chairman of the Commission and every other member shall before entering upon his office, make and subscribe to an oath of office and of secretary in such form, in such manner and before such authority as may be prescribed.
