Airports Economic Regulatory Authority of India Act, 2008

21. Term of office. -

The Chairperson and every other Member of the Appellate Tribunal shall hold office as such for a term not exceeding three years from the date on which he enters upon his office: Provided that no Chairperson or other Member shall hold office as such after he has attained,-

a.  in the case of Chairperson, the age of seventy years;

b.  in the case of any other Member, the age of sixty-five years.