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Protection of Human Rights Act, 1993 6.Term of office of Members.- (1) A person appointed as Chairperson shall hold office for a term of five years from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier. (2) A person appointed as a Member shall hold a office for a term of five years from the date on which the enters upon his office and shall be eligible for re-appointment for another term of five years; Provided that no Member shall hold office after he has attained the age of seventy years. (3) On ceasing to hold office, a Chairperson or a Member shall be ineligible for further employment under the Government of India or under the government of any state.    |
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