10FT. Term of office of Chairperson and Members.
The Chairperson or a Member of the Appellate Tribunal shall hold office as such for a term of three years from the date on which he enters upon his office, but shall be eligible for re-appointment for another term of three years:
Provided that no Chairperson or other member shall hold office as such after he has attained,-
(a) in the case of the Chairperson, the age of seventy years;
(b) in the case of any other Member, the age of sixty-seven years.
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