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The Administrative Tribunals Act, 1985 8. Term of Office. - The Chairman, Vice-Chairman or other Member shall hold office as such for a term of five years from the date on which he enters upon his office, but shall be eligible for re-appointment for another term of five years: Provided that no Chairman, Vice-Chairman or other member, shall hold office as such after he has attained, - (a) in the case of the Chairman, or Vice-Chairman, the age of sixty-five years, and    |
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