Section 34 in The Benami Transactions (Prohibition) Act, 1988
34. Term of office of Chairperson and Members
The Chairperson and Members of the Appellate Tribunal shall hold office for a term not exceeding five years from the date on which they enter upon their office, or until they attain the age of sixty-five years, whichever is earlier and shall not be eligible for reappointment.
