Section 41 in Kerala Real Estate (Regulation and Development) Act, 2015
41. Term of office of Chairperson and Members.
(1)The Chairperson of the Appellate. Tribunal or a Member of the Appellate Tribunal shall hold office, as such for a term not exceeding five years from the date on which he enters upon his office, but shall not be eligible for re-appointment:Provided that in case a person, who is or has been a Judge of a High Court, has been appointed as Chairperson of the Tribunal, he shall not hold office after he has attained the age of sixty seven years:Provided further that no Member of the Appellate Tribunal shall hold office after he has attained the age of sixty five years.(2)Before appointing any person as Chairperson or Member, the Government shall satisfy itself that the person does not have any such financial or other interests, as is likely to affect prejudicially his functions as such Member.
