Section 6(8) in The Prevention of Money-Laundering Act, 2002
(8)The Chairperson and every Member shall hold office as such for a term of five years from the date on which he enters upon his office:Provided that no Chairperson or other Member shall hold office as such after he has attained the age of [sixty-five] [Substituted by Act 21 of 2009, Section 4, for "sixty-two".] years.
