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Electricity Act, 2003 114. Term of office.- The Chairperson of the Appellate Tribunal 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: Provided that such Chairperson or other Member shall be eligible for reappointment for a second term of three years: Provided Further that no Chairperson of the Appellate Tribunal or Member of the Appellate Tribunal shall hold office as such after he has attained,-- a. in the case of the Chairperson of the Appellate Tribunal, the age of seventy years; b. in the case of a Member of the Appellate Tribunal, the age of sixty-five years.    |
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