Protection of Human Rights Act, 1993

24.Term of office of Members of the state Commission.-

(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 office for a term of five years from the date on which he enters upon his office and shall be eligible for re-appointment for another term of five years:

(3) On ceasing to hold office, a Chairperson or a Member shall be ineligible for further employment under the Government of a state or under the Government of India.