Section 78(2)(a) in The Electricity (Supply) Act, 1948
(a)[ [the powers of the Chairman and the term of office][of the Chairman and other members of the Board, the conditions under which they shall be eligible for re-appointment and their remuneration, allowances and other conditions of service;] [Substituted by Act 57 of 1949, Section 6, for Clause (a) (w.e.f. 21.12.1949). ]