Section 3(4) in The West Bengal Taxation Tribunal Act, 1987.
(4)[ The Chairman shall hold office for a term of five years from the date on which he enters upon his office but he shall be eligible for reappointment for another term of five years:Provided that no Chairman shall hold office after he has attained the [age of sixty-eight years] [[Sub-sections (4) and 5 substituted by W.B. Act 5 of 2003, w.e.f. 15.2.2003, which were earlier as under :'(4) The Chairman or a Judicial Member who has been a Judge of the High Court shall hold office for a term of five years from the date on which he enters upon his office or until he attains the age of 68 years, whichever is earlier.
