Section 5 in The Chhattisgarh 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 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
