Section 5 in The M.P. Madhyastham Adhikaran Adhiniyam, 1983
5. Term of office of Chairman and members.
(1)The Chairman and members of the Tribunal shall be whole time salaried officers.(2)[ The Chairman shall hold office as such for a term of five years from the date on which he enters upon his office or until he attains the age of 67 years whichever is earlier :Provided that the Chairman shall continue to hold office till his successor enters upon his office or for six months whichever is earlier.(2-A) The member shall hold office as such for a term of [five years] [Substituted by M.P, Act No. 30 of 1998 (w.e.f. 4-9-1998).] from the date on which he enters upon his office or until he attains the age of sixty-five years whichever is earlier.](3)[ Omitted] [Omitted by M.P. Act No. 34 of 1994.]
