Section 22 in The Foreign Exchange Management Act, 1999
22. Term of office.
- The Chairperson and every other Member shall hold office as such for a term of five 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 the Chairperson, the age of sixty-five years;(b)in the case of any other Member, the age of sixty-two years.
