Section 22(2) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
(2)The Chairman 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 sixty live years, whichever is earlier and shall, be eligible to be considered for subsequent terms subject to the upper age limit of sixty five years :Provided that he shall continue in office until his successor is appointed and enters upon his office, but such period shall not exceed six months.
