1 [6. Term of office of Chairperson and Members.-- (1) A person appointed as Chairperson shall hold office for a term of 2 [three years] from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier 3 [and shall be eligible for re-appointment]. (2) A person appointed as a Member shall hold office for a term of 2 [three years] from the date on which he enters upon his office and shall be eligible for re-appointment 4 ***: Provided that no Member shall hold office after he has attained the age of seventy years. (3) On ceasing to hold office, a Chairperson or a Member shall be ineligible for further employment under the Government of India or under the Government of any State.]Open in Lexace · Ask the AI about this section
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