Section 6 — Term of office of Chairperson and Members.
The Commission for Air Quality Management in National Capital Region and Adjoining Areas Act, 2021
The Chairperson or a Member, other than an ex officio 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 seventy years, whichever is earlier, and shall be eligible for re-appointment.Open in Lexace · Ask the AI about this section