Telecom Regulatory Authority of India Act,1997

14D. 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 entered 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.