Section 14D in The Telecom Regulatory Authority Of India Act, 1997
14D. Term of office.—
The Chairperson and every other Member of the Appellate Tribunal shall hold office as such for a term not exceeding three years from the date on which he enters upon his office:Provided that no Chairperson or other Member shall hold office as such after he has attained,—(a)in the case of Chairperson, the age of seventy years;(b)in the case of any other Member, the age of sixty-five years.
