LexSection 22B — Term of office of Chairperson and members of Authority.
The Chartered Accountants Act, 1949
1 [22B. Term of office of Chairperson and members of Authority.-- (1) A person appointed as the Chairperson shall hold office for a term of three years from the date on which he enters upon his office or until he attains the age of sixty-five years, whichever is earlier. (2) A person appointed as a member shall hold office for a term of three years from the date on which he enters upon his office or until he attains the age of sixty-two years, whichever is earlier.]Open in Lexace · Ask the AI about this section