Section 11 — Term of office of Chairperson of Appellate Tribunal.

1 [11. Term of office of Chairperson of Appellate Tribunal. -- The Chairperson of an Appellate Tribunal shall hold office for a term of five years from the date on which he enters upon his office and shall be eligible for reappointment: Provided that no person shall hold office as the Chairperson of a Appellate Tribunal after he has attained the age of seventy years.]

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