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Companies Act, 2013 413. Term of office of President, chairperson and other Members. 1. The President and every other Member of the Tribunal 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. 2. A Member of the Tribunal shall hold office as such until he attains,— a. in the case of the President, the age of sixty-seven years; b. in the case of any other Member, the age of sixty-five years: Provided that a person who has not completed fifty years of age shall not be eligible for appointment as Member: Provided further that the Member may retain his lien with his parent cadre or Ministry or Department, as the case may be, while holding office as such for a period not exceeding one year. 1. 2. 3. The chairperson or a Member of the Appellate Tribunal 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. 4. A Member of the Appellate Tribunal shall hold office as such until he attains,— 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: Provided that a person who has not completed fifty years of age shall not be eligible for appointment as Member: Provided further that the Member may retain his lien with his parent cadre or Ministry or Department, as the case may be, while holding office as such for a period not exceeding one year.    |
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