(1)The Chairperson and the other members shall hold office as such for a term of five years from the date of entering upon office, but shall not be eligible for re-appointment:Provided that no Chairperson or any other member shall hold office as such after he has attained -(a)in the case of the Chairperson, the age of sixty-five years, and(b)in the case of any other member, the age of sixty-two years.
