LexSection 14D — Term of office.
The Telecom Regulatory Authority of India Act, 1997
1 [14D. Term of office. -- The Chairperson and every other Member of the Appellate Tribunal shall hold office as such for a term not exceeding three years from the date on which he enters upon his office: Provided that no Chairperson or other Member shall hold office as such after he has attained,-- (a) in the case of Chairperson, the age of seventy years; (b) in the case of any other Member, the age of sixty-five years.]Open in Lexace · Ask the AI about this section