Section 4(1) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
(1)The Chairman and a member of the Tribunal shall hold office for a term of three years from the date on which he assumes his office or until he attains,-(a)in the case of the Chairman, the age of sixty-five years; and(b)in the case of any other member the age of sixty-two years, whichever is earlier,
