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National Environment Appellate Authority Act, 1997 7. Term of office- The Chairperson, the Vice-Chairperson or a Member 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, Vice-Chairperson or Member shall hold office as such after he has attained- (a) in the case of the Chairperson, the age of seventy years; and (b) in the case of the Vice-Chairperson or a Member, the age of sixty-five years.    |
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