Section 6(1) in The Protection of Human Rights Act, 1993
(1)A person appointed as Chairperson shall hold office for a term of [three years] from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier [and shall be eligible for re-appointment] [Inserted by Act No. 19 of 2019, dated 27.7.2019.].
