Section 6 in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015
6. Term of office of the presiding officer.
- The Presiding Officer of the District Appellate Authority shall hold the office for a term of 5 years from the date on which he enters upon his office or until he attains the age of 70 (seventy) years whichever is earlier. The Chairperson of State Appellate Authority shall hold the office for a term of 5 years from the date on which he enters upon his office or until he attains the age of 70 (seventy) years whichever is earlier.
