(2)Every Commissioner shall hold office for a term of five years from the date on winch he enters upon his office or till he attains the age of sixty-five years, whichever is earlier.Provided that every Commissioner who have not attained the age of sixty five years, shall, on vacating his office under this sub-section, be eligible for appointment as the Chief Commissioner:Provided further that where the Commissioner is appointed as the Chief Commissioner, his term of office shall not be more than five years in aggregate as the Commissioner and the Chief Commissioner.
