The Chairperson, ViceChairperson or other Member shall hold office as such for a term of five years from the date on which he enters upon his office or until he attains,-- (a) in the case of Chairperson and Vice-Chairperson, the age of sixty-five years; and (b) in the case of Member, the age of sixty-two years, whichever is earlier.Open in Lexace · Ask the AI about this section
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