National Environment Tribunal Act, 1995

12. Term of office

The Chairperson, Vice-Chairperson and 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 Chairperson, Vice-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 the Vice-Chairperson, the age of sixty-five years; and

(c) in   the case of any other Member, the age of sixty-two years.

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