Section 5(2) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
(2)The Chairman shall hold office as such for a term of five years from the date on which he enters upon his office or until he attains the age of 67 years whichever is earlier :Provided that the Chairman shall continue to hold office till his successor enters upon his office or for six months whichever is earlier.(2-A) The member shall hold office as such for a term of five years from the date on which he enters upon his office or until he attains the age of sixty-five years whichever is earlier.
