Administrative Tribunals Act, 1985

8. Term of Office. –  

The Chairman, Vice-Chairman or 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 Chairman, Vice-Chairman or other member, shall hold office as such after he has attained, -

 (a) in the case of the Chairman, or Vice-Chairman, the age of sixty-five years, and