Section 38(8) in The Orissa Motor Vehicles Rules, 1993
(8)Subject to the provisions of Sub-rule (7) every non-official member of the State Transport Authority shall hold office, for a period of three years on and from the date on which his appointment is notified in the official Gazette, or until the date on which the appointment of his successor is notified, whichever is later :Provided that if during the period specified in this Sub-rule the State Government reconstitutes the State Transport Authority, the term of office of the members of the authority shall expire on the date immediately proceeding the date on which the reconstitution of the said authority takes effect.
