Section 8 in The Administrative Tribunals Act, 1985
8. [ Term of office.
(1)The Chairman shall hold office as such for a term of five years from the date on which he enters upon his office:Provided that no Chairman shall hold office as such after he has attained the age of sixty-eight years.(2)A Member shall hold office as such for a term of five years from the date on which he enters upon his office extendable by one more term of five years:Provided that no Member shall hold office as such after he has attained the age of sixty-five years.(3)The conditions of service of Chairman and Members shall be the same as applicable to Judges of the High Court.]
