Section 6(1) in Karnataka Electricity Reform Act, 1999
(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 reappointment in the Commission at any time after the expiry of his term of appointment:Provided that a member shall be eligible for appointment as Chairman subject to his combined tenure in the Commission as Member and Chairman shall not exceed five years :Provided further 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 first appointed members at the same time:Provided also that no person shall be appointed as member after he has completed the age of sixty-two years.
