Section 24 in The Protection of Human Rights Act, 1993
24. [ Term of office of Chairperson and Members of the State Commission. [Substituted by Act 43 of 2006, Section 15, for Section 24 (w.e.f. 23.11.2006).]
(1)A person appointed as Chairperson shall hold office for a term of [three years] [Substituted by Act 43 of 2006, Section 12, for sub-Section (2) (w.e.f. 23.11.2006).] 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.].(2)A person appointed as a Member shall hold office for a term of [three years] [Substituted 'five years' by Act No. 19 of 2019, dated 27.7.2019.] from the date on which he enters upon his office and shall be eligible for re-appointment [***] [Omitted 'for another term of five years' by Act No. 19 of 2019, dated 27.7.2019.]:Provided that no Member shall hold office after he has attained the age of seventy years.(3)On ceasing to hold office, a Chairperson or a Member shall be ineligible for further employment under the Government of a State or under the Government of India.]
