Section 23(5) in The Uttarakhand Water Tax on Electricity Generation Act, 2012
(5)The Chairperson or any Member ceasing to hold office as such shall-(a)not be eligible for further appointment under the Government for a period of two years from the date he ceases to hold such office; and(b)not accept any commercial employment for a period of two years from the date he ceases to hold such office.
