The President and every other Member of the Tribunal shall hold office as such for a term of three years from the date on which he enters upon his office, but shall be eligible for re-appointment:Provided that no President or other Member shall hold office as such after he has attained,-(a)in the case of the President, the age of sixty-seven years;(b)in the case of any other Member, the age of sixty-five years:Provided further that the President or other Member may retain his lien with his parent cadre or Ministry or Department, as the case may be, while holding office as such.
