The Warehousing (Development and Regulation) Act, 2007

26. Tenure of office of Chairperson and other members. -

1.  The Chairperson and every other member shall hold office for a term not exceeding five years from the date on which he enters upon his office and shall be eligible for reappointment: Provided that no person shall hold office as the Chairperson or other member after he has attained the age of sixty-five years.

2.  Notwithstanding anything contained in sub-section (1), a member may-

a.   relinquish his office by giving in writing to the Central Government notice of not less than three months; or

b.   be removed from his office in accordance with the provisions of section 27.