1 [ 8. Term of office. --(1) The Chairman shall hold office as such for a term of five years from the date on which he enters upon his office: Provided that no Chairman shall hold office as such after he has attained the age of sixty-eight years. (2) A Member shall hold office as such for a term of five years from the dale on which he enters upon his office extendable by one more term of five years: Provided that no Member shall hold office as such after he has attained the age of sixty-five years. (3) The conditions of service of Chairman and Members shall be the same as applicable to Judges of the High Court.]Open in Lexace · Ask the AI about this section
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